Section 14 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
14. Constitution of Benches.
(1)Subject to such general or special orders as may be issued by the Chairman, all cases shall ordinarily be dealt with by a Single Bench of the Tribunal:Provided that where the Bench dealing with a particular case, having due regard to the nature of the issue involved, is of the opinion that the cases should be considered by a Division Bench or Full Bench, the Single Bench may refer the case to the Chairman who may constitute a Division Bench or Full Bench, as the case may be, and refer the case to the Bench so constituted.(2)Any dispute referred to the Tribunal by the High Court shall be heard by the Full Bench.(3)Without prejudice to the provisions in subclauses (1) and (2), the Chairman shall have the authority to refer any matter to the Division Bench or Single Bench or withdraw any case from the Single Bench or Division Bench for trial and disposal thereof.(4)When a case is referred to the Division Bench or Full Bench as the case may be, the parties concerned shall be required to provide additional number of copies of necessary documents for the use of all Members in the Bench.(5)Where any dispute or difference of opinion arises among the members of the Full Bench over the decision of any matter in issue, the majority decision shall prevail.(6)Where any dispute or difference of opinion arises among the members of a Division Bench, the matter shall be referred to another member and the majority decision shall prevail.
