Section 7 in Industrial Court Formation of Benches Rules, 2005
7.
(1)A member sitting alone may refer any proceedings pending before him to the President with a recommendation that it be placed before a Bench of more than one Member when it involves a question of law of difficulty or importance.(2)In the proceedings referred to in sub-rule (1) the referring member may refer a stated question or questions or may ask that the proceedings be heard and decided by the Bench to which it is referred. If the refers a stated question or questions he shall dispose of the proceedings in accordance with the decision of the Bench on the question or questions referred to it.
