Section 7 in The Karnataka Appellate Tribunal Act, 1976
7. Reference to full Bench.-
(1)Notwithstanding anything contained in section 4, the Chairman may, and if a Bench referred to in sub-section (1) or sub-section (3) of section 6 so thinks fit, shall, subject to such rules as may be prescribed, constitute a full Bench of such number of members as he may specify.(2)The decision of the full Bench shall be in accordance with the opinion of the majority.
