(2)Notwithstanding anything contained in sub-section (1), a single member of the Tribunal may exercise the powers of the Tribunal in the following matters, namely:-(i)admission of an appeal or revision petition;(ii)admission of an appeal or revision petition presented after the expiry of the period allowed by law;(iii)stay orders pending disposal of an appeal, revision, reference or other proceeding:(iv)any matter of an interlocutory character in appeals, revisions, references or other proceedings:Provided that any person aggrieved by an order of rejection of an appeal or petition may apply for a revision of such order, when the matter shall be heard and disposed of by a Bench of two members.
