Section 16(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(1)The Bar Council may appoint an Appellate Committee of its members for exercise of appellate powers in respect of appeals under section 22. For facilitating early disposal of the appeals, the Bar Council shall select the members of the Committee as it deems fit and such Committee shall consist of not less than 3 members. The decision of the Committee shall be the decision of the Bar Council. The Appellate Committee may decide matters either unanimously or by majority. No appeal shall be heard by the Appellate Committee unless at least two members of such Committee are present for hearing.
