Section 12 in The Customs And Excise Revenues Appellate Tribunal Act, 1986
12. Financial and adminitrative powers of President.
The President shall exercise such financial and administrative powers over the Benches as may be vested in him under the rules:Provided that the President shall have authority to delegate such of his financial and administrative powers as he may think fit to any Member or officer of the Appellate Tribunal, subject to the condition that the Member or such officer shall, while exercising such delegated powers, continue to act under the direction, control and supervision of the President.
