Section 3(3) in The Karnataka Appellate Tribunal Act, 1976
(3)The Chairman shall be an officer not below the rank of a Divisional Commissioner and of the remaining members, at least two shall be District Judges, at least one shall be an Officer of the Commercial Taxes Department not below the rank of a Deputy Commissioner of Commercial Taxes (hereinafter referred to as a Commercial Taxes member), at least one shall be an Officer of the Department of Co-operation not below the rank of a Joint Registrar of Co-operative Societies (hereinafter referred to as a Co-operation member) and the rest shall be officers not below the rank of a Deputy Commissioner of a district, having administrative experience.
