Section 14(1) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(1)Subject to such general or special orders as may be issued by the Chairman, all cases shall ordinarily be dealt with by a Single Bench of the Tribunal:Provided that where the Bench dealing with a particular case, having due regard to the nature of the issue involved, is of the opinion that the cases should be considered by a Division Bench or Full Bench, the Single Bench may refer the case to the Chairman who may constitute a Division Bench or Full Bench, as the case may be, and refer the case to the Bench so constituted.
