Section 12(2) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(2)[ Where the members of the Tribunal differ in their opinion on any point, the Chairman of the Tribunal shall state the point or points on which they differ and make a reference to the President of the Appellate Tribunal which exercises jurisdiction in relation to the Trubunal who shall refer the case for hearing on such point or points by a member of another Trubunal under its jurisdiction and such point or points shall be decided according to the opinion of that member and such decision shall be deemed to be the decision of the Tribunal.] [Inserted by Act 24 of 1988, Section 7.]
