Section 14(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)Where a Tribunal is constituted under Section 6-(a)the Chairman of the Tribunal shall preside at all the meetings of the Tribunal;(b)the Chairman of the Tribunal shall fix the date, time and place of hearing of each case;(c)the quorum for every meeting of the Tribunal consisting of two or three numbers shall be two including the Chairman except as otherwise provided in these rules;(d)all decisions of the Tribunal shall be by a majority opinion of the members present, and where the opinion is equally divided, the decision of the Chairman shall be the decision of the Tribunal;(e)if any member of the Tribunal other than the Chairman, is interested in any proceeding before the Tribunal, such member shall withdraw from such proceedings and if there is any doubt about the alleged interest of any member in any proceeding, the decision of the Chairman in this regard shall be the decision of the Tribunal;(f)where a meeting is adjourned for want of quorum and there is no quorum at the adjourned meeting also, the Chairman shall himself dispose of the business at the adjourned meeting and the decision of the Chairman in such case shall be deemed to be the decision of the Tribunal.
