Section 3(1) in The Punjab Special Tribunal (Change of Composition) Act, 1950
(1)As from the 1st of December, 1949, the principal Ordinance shall apply in relation to the Tribunal and to the cases not disposed of by it before that date subject to the modification that for section 4 thereof the following section shall be substituted, namely :-"4. Composition of the Punjab Special Tribunal. - The Punjab Special Tribunal shall consist of one member to be appointed by the State Government, who shall be a person qualified under paragraph (2) of Article 217 of the Constitution of India, for appointment as a judge of a High Court."
