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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in Gujarat Educational Institutions Services Tribunal Act, 2006

(1)No person shall be qualified for appointment as a,-
(a)judicial member unless he is or has been a District Judge for at least three years;
(b)administrative member unless he is or has been a Secretary to the Government of Gujarat for at least three years.