8. Decision in cases heard by a Tribunal having two or more members.
(1)If two or more members of a Tribunal differ as to a question of law or usage having the force of law or in construing a document the construction of which may affect the merits of the case, they shall draw up and refer, for the decision of the Judicial Commissioner a statement of the facts of case and of the point on which they differ in opinion and the provisions of Order XLVI in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908) shall apply to the reference.(2)If the members differ on any matter other than that specified in sub-section (1), the opinion of the majority shall prevail, and where there is no such majority, the decision of the Chairman shall prevail.
