Section 3(3) in Telangana Value Added Tax Act, 2005
(3)Notwithstanding anything contained in sub-section (1), the Government may at any time, by order, constitute an additional Bench of the Tribunal, consisting of a Chairman who shall be a [District Judge Super Time Scale/District Judge Selection Grade] [Substituted by Act No.34 of 2006.] and two members of whom one shall be an officer of the State Government not below the rank of a Joint Commissioner of Commercial Taxes and the other shall be an officer of the Indian Revenue Service not below the rank of an Additional Commissioner to function at such place and for such period as may be specified herein.
