Section 415(2) in Kolkata Municipal Corporation Act, 1980
(2)The Tribunal shall consist of a Chairman and such number of other members not exceeding [fourteen] [Substituted by section 14(it)(a) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the word six.] as the State Government may determine :[Provided that the Chairman may constitute one or more Benches for Calcutta, and shall constitute one or more Benches, if felt necessary by the State Government, to hear and decide appeals under the other Municipal Corporation Acts. Each of such Bench shall comprise of at least two members one of whom shall be a judicial member and another a technical member] [Proviso substituted by section 14(0(b), of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.];
