Section 3(7) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(7)The Chairman, vice-Chairman and every other member shall be appointed by the [State Government after consolation with the Chief Justice for which proposal will be initiated by the State Government] [Substituted by section 4(d) of U. P. Act no 05 of 2000.]:Provided that no person shall assume the office of Chairman, Vice-Chairman or other member, as the case may be, unless he has resigned or retired from, as the case may be, the judgeship of the high court, or the Indian Administrative Service or the Uttar Pradesh Higher Judicial Service or any other service in which he was serving except the service as vice-Chairman or Member.
