Section 3(11) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(11)On ceasing to hold office, the Chairman, Vice-Chairman or other member shall be ineligible for further employment under the State Government, or any local or other authority under the control of the State Government, or any corporation or society owned or controlled by the State Government:Provided that subject to other provisions of this Act, a Vice-Chairman shall be eligible for appointment as Vice-Chairman or Chairman.
