Section 4(1) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(1)The functions of the Tribunal shall be exercised by a Bench to be constituted by one, two or three members. The nature of cases to be disposed of by these Benches shall be under discretion of the Chairman:Provided that a Bench consisting of only one member or two members may in its discretion refer a case to a larger Bench of two or three members including Chairman, as the case may be.
