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Trade Marks Act, 1999 84. Composition of Appellate Board .- (1) The Appellate Board shall consist of a Chairman, Vice 砲hairman and such number of other Members, as the Central Government may, deem fit and , subject to the other provision of this Act, the jurisdiction, powers and authority of the Appellate Board may be exercised by Benches thereof. (2) Subject to the other provision 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 Chairman - (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 functions 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 authorize the Vice 砲hairman, 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 with by each Bench. (5) If any question arises as to whether any matter falls within the purview of the business allocated to a Bench, the decision of the Chairman shall be final. Explanation.- For the removal of doubts, it is hereby declared that the expression "matter" includes an appeal under section 91. (6) 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 Chairman who shall either hear the points himself or refer the case for hearing on such point or points by one or more of the other Member 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.    |
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