(1)Except as otherwise provided by or under this Act or by any other law or enactment for the time being in force in the whole or any part of the State and subject to any rules made in that behalf, the jurisdiction of the Board may be exercised (a)by the Chairman or any other member of the Board, sitting singly, or(b)by a Bench of the Board, consisting of two or more members :Provided that a party aggrieved by a decision of a single member shall have the right to make a special appeal to a Bench consisting of two or more members of the Board within one month from the date of the decision of the single member, if the member who passed the judgment and if the member who passed the judgment ceases to be attached to the Board, any other member declares that the case is a fit one for appeal.
