Section 6(2)(b) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 10] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Administrative Tribunals Act, 1985

(b)as a Judicial Member, unless he is or qualified to be a Judge of a High Court or he has for at least two years held the post of a Secretary to the Government of India in the Department of Legal Affairs or the Legislative Department including Member-Secretary, Law Commission of India or held a post of Additional Secretary to the Government of India in the Department of Legal Affairs and Legislative Department at least for a period of five years.

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Union of India - Subsection

Section 6(2)(b) in The Administrative Tribunals Act, 1985