Section 11(e) in The Administrative Tribunals Act, 1985
(e)a Member (other than the Chairman [* * *] [The words " or Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ] of any Tribunal shall, subject to the other provisions of this Act, be eligible for appointment as the Chairman [* * *] [The words " or Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ] of such Tribunal or as the Chairman, Vice-Chairman or other Member of any other Tribunal, but not for any other employment either under the Government of India or under the Government of a State;
