72. Constitution of Tribunal. - (1) The said Tribunal shall consist of a President and two assessors.
(2)The president of the Tribunal shall be either -[(a) a person who was or has been a member of the Judicial Service as defined in Article 236 of the Constitution of India for at least ten years and held a rank not inferior to that of a Subordinate Judge for at least three years; or],[(b) a barrister or advocate who has practised as such in the Calcutta High Court for not less than ten years].(3)The President of the Tribunal and one of the assessors shall be appointed by the [State Government], and the other assessor shall be appointed by the Corporation [within the time fixed by the State Government], or, in default of the Corporation, by the [State Government]:Provided that no person shall be eligible for appointment as a member of the Tribunal if he is a Trustee or is, for any of the reasons mentioned in section 9, disqualified for appointment as a Trustee.(4)The term of office of each member of the Tribunal shall be two years; but any member shall, subject to the proviso to sub-section (3), be eligible for reappointment at the end of that term:[Provided that a member who is an assessor shall not be eligible for reappointment for more than a further term of two years].(5)The [State Government] may, on the ground of incapacity or misbehaviour, or for any other good and sufficient reason, cancel the appointment of any person as a member of the Tribunal.(6)When any person ceases for any reason to be a member of the Tribunal, or when any member is temporarily absent in consequence of illness or any other unavoidable cause, the [State Government] or (if the person whose place is to be filled was appointed by the Corporation) the Corporation, or, in default of the Corporation, the [State Government] shall forthwith appoint a fit person to be a member in his place.(7)All appointments made under this section shall be published by notification.
