Section 3 in The Armed Forces Tribunal (Financial and Administrative Powers) Rules, 2008
3. Sitting of an additional Bench at place other than the place where it shall ordinarily sit.
If at any time the Vice-Chairperson/Member of any additional Bench is satisfied that circumstances exist which render it necessary to have sitting of the said Bench at any place falling within its territorial jurisdiction, other than the place or places at which it ordinarily sits, he may with the previous consent of the Chairperson direct that the additional Bench shall hold its sittings at any such appropriate place.. ___________(1) Vide S.R.O. 25(E), dated 12th September, 2008, published in the Gazette of India, Extra, Pt. II, Sec. 4, dated 12th September, 2008.
