Section 4A in Uttar Pradesh Public Service (Tribunals) Act, 1976
4A. [ Hearing of Reference by the Tribunal. [Substituted by section 5 of U.P. Act no 05 of 2000.]
(1)The Chairman may from time to time constitute Benches consisting of a single member or two members, for the disposal of such references of claims and other matters as may be specified by him.](2)It shall be lawful for the Chairman to nominate himself as a member of any such Bench.(3)A bench consisting of two members shall include a judicial Member and an Administrative Member.Explanation. - For the purposes of this sub-section the Chairman who has been a High court judge or a District judge or a Vice-Chairman who has been a District judge shall be deemed to be a judicial Member and a Chairman or Vice-Chairman who has been the member of the Indian administrative service shall be deemed to be an administrative member.(4)The jurisdiction, powers and authority of the Tribunal may be exercised by any such bench and anything done by any such Bench in exercise of such jurisdiction, power or authority shall be deemed to have been done by the Tribunal.(5)[(a) A reference of claim against an order pertaining to a matter specified in the Schedule shall be heard and finally decided by a Bench consisting of two members:Provided that evidence may be received and proceeding therefor may be conducted by a single member.] [Substituted by section 6 (a) of U.P. Act no 05 of 2000.](b)A reference of claim other than that referred to in clause (a) may be heard and finally decided by a Bench consisting of a single member.(c)The Chairman [may, on his own imitative or on the application of a party to a reference of claim] [Substituted by section 6 (b) of U.P. Act no 05 of 2000.] transfer a case from one Bench to another Bench.(6)Where the members of a Bench consisting of two members are unable to agree, the mater shall be referred to another member nominated by the Chairman and the decision of such other member shall be final and operative.(7)[ The Tribunal, its Benches and members shall, for transaction business under this Act sit at Lucknow or at such other places as the State Government may direct.] [Substituted by section 7 of U.P. Act no 07 of 1992.]
