Section 16(1) in The Lokpal And Lokayuktas Act, 2013
(1)Subject to the provisions of this Act,—(a)the jurisdiction of the Lokpal may be exercised by benches thereof;(b)a bench may be constituted by the Chairperson with two or more Members as the Chairperson may deem fit;(c)every bench shall ordinarily consist of at least one Judicial Member;(d)where a bench consists of the Chairperson, such bench shall be presided over by the Chairperson;(e)where a bench consists of a Judicial Member, and a non-Judicial Member, not being the Chairperson, such bench shall be presided over by the Judicial Member;(f)the benches of the Lokpal shall ordinarily sit at New Delhi and at such other places as the Lokpal may, by regulations, specify.
