2.06 Technical Member of the concerned Regional Bench, sitting singly, May dispose of a matter falling under subsection (4) of Section 129(c) of the Customs Act.1962 i.e. a matter not involving any classification or valuation dispute and in which:-

(i) Value of the absolutely or
(ii) difference in duty invalved or the duty involved, or
(iii) the amount of fine or penalty involved,
does not exceed Rs. 50,000/-.

2.07 Similarly a judicial Member of the concerned Regional Bench, sitting singly, may dispose of a matter falling under sub-section (3) of Section 35(d) of the Central Excises and Salt Act, 1944 or under sub-section (2) of Section 81B of the Gold(Control) Act, 1968.

2.08 Where one Member of the Regional Bench is not available, because of being on leave or for any reason, all matters within the jurisdiction of a single Member and pertaining to the Regional Bench may be disposed of by the Member who is in office.

Over all the Deputy Registrars/ Assistant/Registrars and sub-ordinate staff.

Over the Assistant Registrars/Accouts Officer/Technical officers and sub-ordinate staff who work under them.

Over the same area as his Bench has. In the case of Assistant Registrars/Technical Officers not heading judicial sections, jurisdiction over the area and subjects with respect to which they are assigned the work.

Jurisdiction over all the accounts, budget and audit matters pertaining to the entire Tribunal, i.e. the Headquarters at Delhi and the Benches located at Bombay, Calcutta and Madras.