Section 5(5) in The National Tax Tribunal Act, 2005
(5)The Central Government may [* * *] transfer a Member from headquarters of one Bench in one State to the headquarters of another Bench in another State or to the headquarters of any other Bench within a State:[Provided that no Member shall be transferred without the concurrence of the Chairperson.] [ Inserted by Act 18 of 2007, Section 2 (w.r.e.f. 29.1.2007).]
