Section 15(6) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(6)The powers and functions of an Appellate Tribunal may be exercised and discharged by benches constituted by the President thereof from amongst the members thereof [which may either be single member benches or benches consisting of not less than tow members]. [Inserted by Act 24 of 1988, Section 9 ]
