Section 5 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
5. Procedure of Tribunal.
(1)Subject to any rules that may be made in this behalf, the Tribunal shall follow such procedure as it may think fit.(2)At least two of the members of the Tribunal will hear and decide the matters before the Tribunal.(3)The decision of the Tribunal shall be the decision of the majority of the members present and hearing the matter. Where such members are equally divided in their opinion, the. matter would be referred to the another member and decided by the Opinion of the majority of the members including such other members who heard it.
