(1)A member of the Tribunal shall be. -(a)A person who has for a period of 10 years held a Civil Judicial Post or a serving member of the Tripura Judicial Service (not below Grade 1) who has served as an Addll. District Judge or a District Judge for at least one year.(b)An officer of the Finance Department not below the rank of Secretary to the Government of Tripura.(c)A person who has for at least 7 years been practicing as a Chartered Accountant under the Chartered Accountant Act, 1949, or as a Registered Accountant under any Law formerly in force or who is or has been a member of the Indian Audit & Accounts service or Audit and Accounts Service of any State.(d)A person who is or has been a member of the Indian Administrative Service and has held a post, not below the rank of Secretary under the Government of Tripura or any other State Government,(2)The members of the Tribunal shall ordinarily hold office for a period of three years from the date of their appointment, and the terms and conditions of their service shall be such as may be determined by the State Government from time to time.Provided that the State Government may from time to time renew the period of appointment of any of the members for such period as it may think fit.
