(2)Subject to the provisions contained in [sub-section (4)] [ Substituted by Act 22 of 1995, Section 65, for " sub-Section (3) and (4)" (w.e.f. 26.5.1995).], a Bench shall consist of one judicial member and one technical member.[* * *] [ Sub-Section (3) omitted by Act 22 of 1995, Section 65 (w.e.f. 26.5.1995).]
