Section 4(2) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(2)(a)Where an appeal or application is heard by all the three members of the Tribunal and the members are divided in opinion on any point or points, such point or points shall be decided in accordance with the opinion of the majority:Provided that if the post of anyone of the members is vacant such point or points shall be decided in accordance with the opinion of the Chairman.(b)Where an appeal or application is heard by a Bench constituted of two members whether it consists of the Chairman or not and the members are divided in opinion on any point or points, such point shall be referred to a Bench consisting of all the three members including Chairman.(c)For the matter in which Registrar or State Government is either Applicant or Respondent it shall necessarily be placed in the Bench headed by the Chairman.
