Section 62(2) in Nagpur Improvement Trust Act, 1936
(2)The President of the Tribunal shall be either-(a)a member of the [***] [The words 'Imperial or' were omitted by A. O., 1950.] [State] [Substituted for 'Provincial' by A.O., 1950.] Civil Service, Judicial Branch of not less than ten years standing in such service, who has for at least three years served as District Judge or held judicial office not inferior to that of a Subordinate Judge of the first class ; or(b)a barrister, advocate or pleader of not less than ten years standing who has practised as an advocate or pleader in the High Court of Judicature at Nagpur.[(2-a) The assessors shall possess such qualifications as may be prescribed by rules made in this behalf by the [State] [Inserted by Central Provinces and Berar Act XII of 1945, section 2.] Government.]
