Section 13 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
13. Distribution of work
: - (1) The Chairman of the Tribunal shall distribute work among the members of the Tribunal subject to the following:-(a)a single Member shall hear all appeals, review applications for admission and interim orders and the Chairman shall entrust this work by rotation to all the members;(b)all the appeals under sub-section (1) of Section 76 of the Act after admission and interim orders, if any, shall be heard by two Member Bench consisting of a Judicial Member.The Bench which has disposed of the appeal under sub-section (1) of Section 76, shall hear and dispose of all review applications under Section 78 of the Act:Provided that the Chairman constitute a three Member Bench whenever it is necessary basing on the nature of the case.Explanation: - (i) The single member mentioned in Clause (a) above may be either the Chairman himself or any other Member.(ii)The Tribunal shall fix a date for hearing and notice of the dates fixed for hearing shall be issued to the parties concerned by Registered Post Acknowledgement due in the Form-D annexed to these rules. A copy of the memorandum of appeal shall also be furnished to the respondent or respondents.(c)A copy of the affidavit and the application for suspension of impugned order shall also be furnished to the respondent or respondents along with the notice of hearing.
