Section 4 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
4. Creation of Bench.
(1)The functions of the Tribunal shall be exercised by a Bench to be constituted by one, two or three members. The nature of cases to be disposed of by these Benches shall be under discretion of the Chairman:Provided that a Bench consisting of only one member or two members may in its discretion refer a case to a larger Bench of two or three members including Chairman, as the case may be.(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.
