Section 8 in Industrial Court Formation of Benches Rules, 2005
8.
(1)A member sitting alone may refer any proceeding pending before him to the President with a recommendation that it be placed before a Bench of more than one member, if he considers that the decision in the proceeding involves reconsideration of a former decision of a member sitting alone.(2)In the proceedings referred to in sub-rule (1) the referring member shall refer a stated question or questions and shall dispose of the proceeding in accordance with the decision of the Bench on the question or questions referred to it.
