5B. Constitution of Tribunal. [Inserted by act 51 of 1973 s. 6, (w.e.f. 1-1-1975)]
The Central Government may, by notification in the Official Gazette, constitute a Tribunal consisting of one person, who is or has been, or is qualified for appointment as a Judge of a High Court and who is not connected with the Committee to exercise the powers and discharge the functions conferred or imposed on the Tribunal by or under this Act.
