Section 3(6) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(6)A person shall not be qualified for appointment as an administrative Member, unless he has held, or has been eligible to hold, the post of Commissioner of a Division or joint Secretary to the Government of India and [has, in the opinion of the State Government, adequate experience] [Substituted by section 4(c) of U. P. Act no 05 of 2000.] in dispensation of justice.
