Section 44(7) in THE INDUSTRIAL RELATIONS CODE, 2020
(7)The procedure of the Tribunal (including distribution of cases in the benches of the Tribunal) shall be such as may be prescribed, provided a bench consisting of a Judicial Member and an Administrative Member shall entertain and decide the cases only relating to-(a)the application and interpretation of standing order;(b)discharge or dismissal of workmen including reinstatement of, or grant of relief to, workmen dismissed;(c)illegality or otherwise of a strike or lockout;(d)retrenchment of workmen and closure of establishment; and(e)Trade Union disputes,and the remaining cases shall be entertained and decided by the bench of the Tribunal consisting either a Judicial Member or an Administrative Member of the Tribunal.
