Section 16 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
16. Distribution of work.
- The Chairman of the Tribunal shall distribute work among the members of the Tribunal subject to the following:(a)a single member shall hear all appeals, applications for admission and interim order and the Chairman shall entrust this work by rotation to all the members;(b)after admission and interim orders, if any, the matter shall be heard by Chairman or two member Bench including Chairman of the Tribunal:Provided that the Chairman may constitute a three-number Bench whenever it is necessary basing on the nature of the case.Explanation. - (i) The single member mentioned in clause (a) above may either be the Chairman himself or any other member.(ii)The Tribunal shall fix a date for hearing and notice of the dates fixed for hearing shall be issued to the parties concerned by registered post with acknowledgement in the Form IV annexed to these Rules. A copy of the respondent memorandum of appeal or the plaint shall also be furnished to the respondent or respondents.(c)A copy of the affidavit and the application for suspension of impugned order shall also be furnished to the respondent or respondents alongwith the notice of hearing.
