Section 3(4) in Uttar Pradesh Public Service (Tribunals) Act, 1976

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State of Uttar Pradesh - Subsection

Section 3(4) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(4)[ A person shall not be qualified for appointment as Vice Chairman (Judicial) unless he,-

(a)has held the post of District judge or any other post equivalent thereto for at least five years; or

(b)has, for at least two years held the post of a judicial member;