Section 6(iii) in The Bihar State Information Commission (Management) Regulation, 2007
(iii)Similarly, where during the course of the hearing of a matter before a Division Bench the Bench considers that the matter should be dealt with by a Full Bench, or where a Full Bench considers that a matter should be dealt with by a larger Bench, it shall refer the matter to the State Chief information Commissioner by a reasoned order who may thereupon constitute such a Bench for the hearing and disposal of the matter.
