Section 20(6) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(6)If any case which comes up before a single Member (who is not a Judicial Member or a Bench of which there is no Judicial Member) involves a question of Law, such a single member or the Bench may in his or their discretion, refer such case for decision by a Bench consisting of a Judicial Member as decided by the Chairman.
