Section 14B(3) in The Telecom Regulatory Authority Of India Act, 1997
(3)Subject to the provisions of this Act,—(a)the jurisdiction of the Appellate Tribunal may be exercised by the Benches thereof;(b)a Bench may be constituted by the Chairperson of the Appellate Tribunal with one or two Members of such Tribunal as the Chairperson may deem fit;(c)the Benches of the Appellate Tribunal shall ordinarily sit at New Delhi and at such other places as the Central Government may, in consultation with the Chairperson of the Appellate Tribunal, notify;(d)the Central Government shall notify the areas in relation to which each Bench of the Appellate Tribunal may exercise its jurisdiction.
