Section 20(4) in The Foreign Exchange Management Act, 1999
(4)If at any stage of the hearing of any case or matter it appears to the Chairperson or a Member that the case of matter is of such a nature that it ought to be heard by a Bench consisting of two Members, the case or matter may be transferred by the Chairperson or, as the case may be, referred to him for transfer, to such Bench as the Chairperson may deem fit.
