Section 6 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
6. Taking cognizance.
(a)Every proceeding for Criminal Contempt shall be dealt with by a Bench of not less than two Members :Provided where the contempt is alleged to have been committed in view or presence of hearing of Member (s), the same shall be dealt with by the Member (s) in accordance with Section 14 of the Act.(b)All cases of Civil Contempt shall be heard by a single member, when it arises out of the proceedings before a single Member or by a two-Member Bench when it arises out of the proceedings before a two-Member Bench.
