Section 5(2) in The Administrative Tribunals Act, 1985
(2)[ Subject to the other provisions of this Act, a Bench shall consist of one Judicial Member and one Administrative Member.] [Substituted by Act 19 of 1986, Section 6, for sub-Section (2) (w.r.e.f. 1.11.1985).][* * *] [ Sub-Section (3) omitted by Act 19 of 1986, Section 6 (w.r.e.f. 1.11.1985).]
