Section 6(2) in The Karnataka Appellate Tribunal Act, 1976
(2)A single member of the Tribunal may, subject to any special or general orders made in this behalf by the Chairman, exercise the powers of the Tribunal in respect of,-(i)admission of an appeal or revision petition ;(ii)admission of an appeal or revision petition presented after the expiry of the period allowed by law ;(iii)stay orders pending disposal of an appeal, revision, reference or other proceedings ;(iv)any matter of an interlocutory character in appeals, revisions, references or other proceedings ;(v)such other matters and subject to such conditions as may be prescribed.
