Section 76 in Employees' State Insurance (General) Regulations, 1950
76. Appeal Tribunals.-
For the purposes of regulation 74, an Appeal Tribunal shall be constituted by the State Government and shall Consist of a Judicial Officer of the State Government being a person other than the judge of an Employees' Insurance Court, Who shall be assisted by the following persons to be selected by him as assessors(a)One or more medical experts;(b)One or more officials of or members of Trade Union or Unions.
