Section 14 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
14. Procedure at the sittings of Tribunal and Appellate Tribunal:
(1)Where a Tribunal is constituted under Section 6-(a)the Chairman of the Tribunal shall preside at all the meetings of the Tribunal;(b)the Chairman of the Tribunal shall fix the date, time and place of hearing of each case;(c)the quorum for every meeting of the Tribunal consisting of two or three numbers shall be two including the Chairman except as otherwise provided in these rules;(d)all decisions of the Tribunal shall be by a majority opinion of the members present, and where the opinion is equally divided, the decision of the Chairman shall be the decision of the Tribunal;(e)if any member of the Tribunal other than the Chairman, is interested in any proceeding before the Tribunal, such member shall withdraw from such proceedings and if there is any doubt about the alleged interest of any member in any proceeding, the decision of the Chairman in this regard shall be the decision of the Tribunal;(f)where a meeting is adjourned for want of quorum and there is no quorum at the adjourned meeting also, the Chairman shall himself dispose of the business at the adjourned meeting and the decision of the Chairman in such case shall be deemed to be the decision of the Tribunal.(2)The provisions of sub-rule (1) shall apply in relation to an Appellate Tribunal constituted under Section 20 with the substitution of reference to the Appellate Tribunal for reference to the Tribunal.[14A. Where no Tribunal is constituted: - Where no Tribunal has been constituted under Section 6, and if the Revenue Divisional Officer who is functioning as Tribunal under Section 3 (u) is interested in any proceeding before him the Appellate Tribunal having jurisdiction over such Tribunal may either suo motu or on an application and for reasons to be recorded in writing, transfer any proceeding before such Revenue Divisional Officer functioning as Tribunal to any other Revenue Divisional Officer functioning as Tribunal within its jurisdiction.] [Inserted by G.O.Ms.No. 1132, Rev.(G), dated 18-10-1976.]
