Section 6 in The M.P. Employees' Insurance Courts Rules, 1963
6. Procedure where there are more judges than one.
(1)Where more than one Judge has been appointed to a Court, the Government shall specify their rank and precedence.(2)The senior Judge for the time being shall, from time to time, make such arrangements, as he thinks fit, for the distribution of business of the Court among the Judges thereof.(3)When two or more Judges sitting together, differ on any question the opinion of the majority of such Judges shall prevail, where there is no majority, the opinion of the senior most Judge shall, unless the Government otherwise directs, prevail.
