Section 4(3) in The Customs And Excise Revenues Appellate Tribunal Act, 1986
(3)Notwithstanding anything contained in sub-section (1), the President--(a)may, in addition to discharging the functions of the Judicial Member or the Technical Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Technical Member, of any other Bench;(b)may transfer a Member from one Bench to another Bench; and(c)may authorise the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Judicial Member or the Technical Member, as the case may be, of another Bench.
