Section 8 in Industrial Disputes (Appellate Tribunal) Act, 1950
8. Constitution of Benches of the Appellate Tribunal.
(1)The Chairman may constitute as many Benches of the Appellate Tribunal as may be deemed necessary for the purpose of carrying out the functions and exercising the powers of the Appellate Tribunal.(2)Each Bench shall consist of not less than two members, of whom one may be appointed as the President of the Bench.(3)A Bench shall sit at such place or place as may be specified by the Chairman by notification in the Official Gazette:Provided that the Bench may, if it is satisfied that it will tend to the general convenience of the parties or witnesses in any particular case, sit at any other place.(4)The Chairman may, from time to time, allot any case or any specified class of cases to any Bench and may also from time to time transfer any case or any specified class of cases from one Bench to another.
