48. Disqualifications for members of Tribunal and National Industrial Tribunal.
- No person shall be appointed to, or continue in, the office of the member of a Tribunal or National Industrial Tribunal, respectively, if-(a)he is not an independent person; or(b)he has attained the age of sixty-five years.Explanation. - For the purposes of this section "independent person" means a person who is unconnected with the industrial dispute referred to a Tribunal or National Industrial Tribunal or with any industry directly affected by such dispute.
