(2)Subject to the provisions of this Act,–(a)the jurisdiction of the Appellate Tribunal may be exercised by Benches thereof;(b)a Bench may be constituted by the Chairperson of the Appellate Tribunal with two or more Members of the Appellate Tribunal as the Chairperson of the Appellate Tribunal may deem fit:Provided that every Bench constituted under this clause shall include at least one Judicial Member and one Technical Member;(c)the Benches of the Appellate Tribunal shall ordinarily sit at Delhi and such other places as the Central Government may, in consultation with the Chairperson of the Appellate Tribunal, notify;(d)the Central Government shall notify the areas in relation to which each Bench of the Appellate Tribunal may exercise jurisdiction.
