Section 3 in The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989
3. Sitting of a Bench at a place other than the place where it ordinarily sits
.-If at any time, the Chairman is satisfied that circumstances exist which necessitate sittings of the Bench at any place falling in its jurisdiction other than the place at which it ordinarily sits, he may direct that the Bench may hold its sittings at any such place.
