(2)[ The State Government shall [constitute] [Inserted by Act 56 of 1969, section 33 (w.e.f. 1-4-1971).] for the State a State Transport Appellate Tribunal which shall consist of a [* * * * *] [Omitted words 'whole time' by Act 47 of 1978, section 25 (w.e.f. 16-1-1979).] judicial officer not below the rank of a District Judge :Provided that in relation to a Union territory the Tribunal may consist of the Administrator of that territory or any officer who has judicial experience.
