Section 4 in Gujarat Educational Institutions Services Tribunal Act, 2006
4. Appointment and qualifications of members.
(1)No person shall be qualified for appointment as a,-(a)judicial member unless he is or has been a District Judge for at least three years;(b)administrative member unless he is or has been a Secretary to the Government of Gujarat for at least three years.(2)The Judicial member who has been so appointed shall be the President and where more than one judicial members have been appointed as members, the senior most judicial member shall be the President of the Tribunal.
