Section 3 in Bihar Employees Insurance Courts Rules, 1952
3. Composition of the Court and place of sitting.
(1)A Court shall ordinarily consist of one Judge:Provided that the Government of Bihar may, after consultation with the Corporation, by notification in the Official Gazette appoint two or more Judges to a Court for any particular proceeding or class of proceedings and for such period as may be specified in the notification.(2)Subject to the provisions of Rule 6, a Court shall sit at such place or places and at such time as the Government of Bihar may, after consultation with the Corporation, from time to time, specify.
