Section 10(2) in The Bihar Land Tribunal Act, 2009
(2)The functions of the Tribunal shall be discharged:-(i)by a bench consisting of the Chairman and Judicial and Administrative Member, or(ii)by a bench consisting of Judicial and Administrative Member constituted by the Chairman; or(iii)by a single Member, nominated in this behalf by the Chairman, in such cases, as he deems fit.Explanation. - The single Member referred to in clause (iii) may be either the Chairman or any other Member:Provided that if any case, which comes up before a single Member (who is not the Chairman) or a bench (of which the Chairman is not a member) involves a question of law, such single Member or bench in his or its discretion reserve such case for decision by a bench of which the Chairman shall be a member.
