Section 9(3) in The National Environment Tribunal Act, 1995
(3)Notwithstanding anything contained in sub-section (1), the Chairperson—(a)may, in addition to discharging the functions of the Judicial Member or the Technical Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Technical Member, of any other Bench;(b)may transfer the Vice-Chairperson or other Member from one Bench to another Bench;(c)may authorise the Vice-Chairperson or the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Vice-Chairperson or, as the case may be, the Judicial Member or the Technical Member of another Bench; and(d)may, for the purpose of securing that any case or cases which, having regard to the nature of the questions involved, requires or require, in his opinion or under the rules made by the Central Government in this behalf, to be decided by a Bench composed of more than two Members, issue such general or special orders, as he may deem fit:Provided that every Bench constituted in pursuance of this clause shall include at least one Judicial Member and one Technical Member.
