(1)Members shall sit alone or in such Division Benches as may be constituted from time to time and do such work as may be allotted to them by order of the Chairman or in accordance with his directions.(2)The Chairman may constitute a Bench of two or more members to decide a case or any question of law formulated and referred by a Bench hearing a case. In the later event the decision of such Bench on the question so formulated shall be returned to the Bench hearing the case and that Bench shall follow that decision on such question and dispose of the case after deciding the remaining questions, if any, arising therein.(3)Except as hereinafter provided, all appeals and applications for revision or review shall be decided by a Member sitting alone according to the work distribution allocated to him.
