Section 4A(5) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(5)[(a) A reference of claim against an order pertaining to a matter specified in the Schedule shall be heard and finally decided by a Bench consisting of two members:Provided that evidence may be received and proceeding therefor may be conducted by a single member.] [Substituted by section 6 (a) of U.P. Act no 05 of 2000.](b)A reference of claim other than that referred to in clause (a) may be heard and finally decided by a Bench consisting of a single member.(c)The Chairman [may, on his own imitative or on the application of a party to a reference of claim] [Substituted by section 6 (b) of U.P. Act no 05 of 2000.] transfer a case from one Bench to another Bench.
