(2)[ A judicial member shall be a person who has for at least ten years held a judicial office in the territory of India or who has been a member of the [Indian Legal Service] [Substituted by Act 21 of 1984, Section 39, for sub-Section (2) (w.e.f. 11-5-1984). ][and has held a post in Grade I of that service or any equivalent or higher post for at least three years, or who has been an advocate for at least ten years.Explanations.-For the purposes of this sub-section,-(i)in computing the period during which a person has held judicial office in the territory of India, there shall be included any period, after he has held any judicial office, during which the person has been an advocate or has held the office of a member of a tribunal or any post, under the Union or a State, requiring special knowledge of law;(ii)in computing the period during which a person has been an advocate, there shall be included any period during which the person has held a judicial office, or the office of a member of a tribunal or any post, under the Union or a State, requiring special knowledge of law after he became an advocate.(2-A) A technical member shall be a person who has been a member of the Indian Customs and Central Excise Service, Group A, and has held the post of [Commissioner of Customs] [Substituted by Act 21 of 1984, Section 39, for sub-Section (2) (w.e.f. 11-5-1984). ][or Central Excise or any equivalent or higher post for at least three years.] [Substituted by Act 21 of 1984, Section 39, for sub-Section (2) (w.e.f. 11-5-1984). ]
