(3)The president of a tribunal shall be [a person who is or has been] [Inserted by Punjab Act No. 1 of 1959, Section 11.] a Judge of the High Court and each other member shall be -(i)a District Judge or a Subordinate Judge of the first class; or(ii)a barrister of not less than ten years' standing; or(iii)a person who has been a pleader of any Court [or any Court which is a High Court within the meaning of clause (24) of section 3 of the General Clause Act, 1897 (10 of 1897)] [Inserted by Punjab Act 13 of 1926, section 2. This amendment has been given retrospective effect by Punjab Act 13 of 1926, section 3, which reads as follows; ] for an aggregate period of not less than ten years.
