(6)Not withstanding anything contained in the foregoing provisions of this section, it shall be competent for the chairperson or any other Member authorised by the chairperson in this behalf to function as a Bench consisting of a single Member and exercise the jurisdiction, power and authority of the Lokayukta in respect of such classes of cases or such matters pertaining to such classes of cases as the Chairperson may by general or special order specify.Provided that if at any stage of the hearing of any such case or matter it appears to the Chairperson or such Member that the case or matter is of such a nature than 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.
