Section 7 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
7.
(i)The Chairman shall, having regard to the nature of the dispute, the amount involved and other relevant factors, if any, assign it to a Bench for giving awards.(ii)Each bench will consist of Chairman and one member or any 2 (Two) members provided that in latter case one member will be from technical background and one member from administrative/judicial background.
