Section 9(8) in Industrial Disputes (Appellate Tribunal) Act, 1950
(8)In the event of any difference of opinion among the members of a Bench, the opinion of the majority shall prevail, but where there is no such majority.the President of the Bench shall refer to the Chairman either the whole appeal or the particular point or points on which there has been difference of opinion among the members of the Bench and on such reference the Chairman shall either hear the matter himself or transfer it to any other member and the decision thereon of the Chairman or the other member, as the case may be, shall prevail.
