Section 151 in National Company Law Tribunal Rules, 2016
151. Pronouncement of order by any one member of the Bench.
(1)Any Member of the Bench may pronounce the order for and on behalf of the Bench. (2) When an order is pronounced under this rule, the Court Master shall make a note in the order sheet, that the order of the Bench consisting of President and Members was pronounced in open court on behalf of the Bench.
