Section 5(3) in The Armed Forces Tribunal Act, 2007
(3)Notwithstanding anything contained in sub-section (1), the Chairperson¬-(a)may, in addition to discharging the functions of a Judicial Member of the Bench to which he is appointed, discharge the functions of an Administrative Member of any other Bench;(b)may transfer a member from one Bench to another Bench;(c)may, for the purpose of securing that any case or cases, which having regard to the nature of the questions involved, requires or require, in his opinion, or under the rules made under this Act, to be decided by a Bench composed of more than two Members, issue such general or special orders, as he may deem fit:Provided that every Bench constituted in pursuance of this clause shall include at least one Judicial Member and one Administrative Member.
