(3)The function of the Tribunal under the Act may be performed by any one of the members sitting singly or a bench of two members of the full bench :Provided that any appeal against the order of [...........] [Words 'the appellate Deputy Commissioner or' omitted by Notification No. A-13-22-89-ST-V (51), dated 11-9-2003.] the Commissioner shall be heard and decided either by Chairman or by a Bench consisting of the Chairman as a member.
