Section 5(4)(d) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 12] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(d) in The Administrative Tribunals Act, 1985

(d)may, for the purpose of securing that any case or cases which, having regard to the nature of the questions involved, requires or require, in his opinion or under the rules made by the Central Government in this behalf, to be decided by a Bench composed of more than [two Members] [Substituted by Act 19 of 1986, Section 6, for " three Members" (w.r.e.f. 1.11.1985).] issue such general or special orders, as he may deem fit:

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Union of India - Subsection

Section 5(4)(d) in The Administrative Tribunals Act, 1985