(1)Subject to the provisions of the Act or any Rule made thereunder, the Tribunal may, by order, regulate its practice and procedure.(2)The functions of the Tribunal shall be discharged:-(i)by a bench consisting of the Chairman and Judicial and Administrative Member, or(ii)by a bench consisting of Judicial and Administrative Member constituted by the Chairman; or(iii)by a single Member, nominated in this behalf by the Chairman, in such cases, as he deems fit.Explanation. - The single Member referred to in clause (iii) may be either the Chairman or any other Member:Provided that if any case, which comes up before a single Member (who is not the Chairman) or a bench (of which the Chairman is not a member) involves a question of law, such single Member or bench in his or its discretion reserve such case for decision by a bench of which the Chairman shall be a member.(3)(a)Where an application is heard by a bench consisting of the Chairman and two other Members and the Members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.(b)Where an application is heard by a bench consisting of two Members and the Members are divided in their opinion on any point, the point shall be referred for decision to the Chairman who may either himself hear and adjudicate or may assign it to any other Member to hear and adjudicate and on such adjudication the view of the Chairman or Member to whom the Chairman has assigned the point shall form majority view alongwith original order wherein difference of opinion has arisen.
