Section 3 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
3. Establishment and constitution of Tribunal.
(1)The State Government shall by notification in the Official Gazette, establish a Tribunal to be called the Gujarat Public Works Contract Disputes Arbitration Tribunal to exercise the jurisdiction powers and authority conferred on it by or under this Act.(2)The Tribunal shall consist of the Chairman and such number of other members as may be appointed by the Government.(3)No person shall be qualified for appointment-(a)as the chairman unless he is or has been a Judge of High Court, and(b)as a member of the Tribunal unless he-(i)is, or has been, a district Judge, for at least five years, or(ii)is, or has been, a Secretary to the Government of Gujarat for at least three years, or(iii)is, or has been, a Chief Engineer of the Government of Gujarat for at least three years.
