Section 14(2) in The Karnataka Appellate Tribunal Act, 1976
(2)In particular and without prejudice to the generality of the foregoing powers such rules may be made,-(a)prescribing the other matters and the conditions subject to which a single member may exercise the powers of the Tribunal ;(b)***(c)prescribing the conditions subject to which Benches of the Tribunal may have sittings at places other than its principal seat.
