33. Composition of Appellate Board.—
(1) The Appellate Board shall consist of a Chairperson,
Vice-Chairperson, and such other Members as the Central Government may deem fit and, subject to the
other provisions of this Act, the jurisdiction, powers and authority of the Appellate Board may be
exercised by a Bench thereof.
(2) Subject to the other provisions of this Act, a Bench shall consist of one Judicial Member and one
Technical Member and shall sit at such place as the Central Government may, by notification in the
Official Gazette, specify.
(3) Notwithstanding anything contained in sub-section
(2), the Chairperson—
(a) may, in addition to discharging the functions of the Judicial Member or Technical Member of
the Bench to which he is appointed, discharge the function of the Judicial Member or, as the case may
be, the Technical Member, of any other Bench;
(b) may transfer a Member from one Bench to another Bench;
(c) may authorise Vice-Chairperson, the Judicial Member or the Technical Member appointed to
one Bench to discharge also the functions of the Judicial Member or the Technical Member, as the
case may be, of another Bench.
(4) Where any Benches are constituted, the Central Government may, from time to time, by
notification, make provisions as to the distribution of the business of the Appellate Board amongst the
Benches and specify the matters which may be dealt by each Bench.
Explanation.—For the removal of doubts, it is hereby declared that the expression “matter” includes
an application or appeal under section 40 or section 42.
(5) If the Members of a Bench differ in opinion on any point, they shall state the point or points on
which they differ, and make a reference to the Chairperson who shall either hear the point or points
himself or refer the case for hearing on such point or points by one or more of the other Members and
such point or points shall be decided according to the opinion of the majority of the Members who have
heard the case including those who first heard it.
