Section 4(13) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(13)The Tribunal shall exercise jurisdiction, power and authority and perform functions conferred or imposed on it by or under this Act by one or more Benches, each Bench consisting of such number of Judicial Member and Administrative Member as may be determined by the Chairman:Provided that each such Bench shall consist of at least one Judicial Member and one Administrative Member:Provided further that if the Judicial Member and the Administrative Member of a Bench are divided in their opinion on any matter, such matter shall be referred to a Bench which shall consist of one Administrative Member and two Judicial Members of whom the Chairman shall be one:Provided also that in the case of difference of opinion between two or more benches, the State Government shall constitute a larger Bench consisting of such number of Members as that Government may think fit.Explanation.For the purposes of this sub-section, Judicial Member shall include the Chairman.
