Section 5(6) in The Administrative Tribunals Act, 1985
(6)Notwithstanding anything contained in the foregoing provisions of this section, it shall be competent for the Chairman or any other Member authorised by the Chairman in this behalf to function as [a Bench] [Substituted by Act 19 of 1986, Section 6, for " an additional Bench" (w.r.e.f. 1.11.1985).] consisting of a single Member and exercise the jurisdiction, powers and authority of the Tribunal in respect of such classes of cases or such matters pertaining to such classes of cases as the Chairman may by general or special order specify:Provided that if at any stage of the hearing of any such case or matter it appears to the Chairman or such Member that the case or matter is of such a nature that it ought to be heard by a Bench consisting of [two Members] [Substituted by Act 19 of 1986, Section 6, for " three Members" (w.r.e.f. 1.11.1985).], the case or matter may be transferred by the Chairman or, as the case may be, referred to him for transfer to, such Bench as the Chairman may deem fit.
