(2)A tribunal shall consist of a president [ - ] [The words [appointed by notification by the Governor-General in Council] which were inserted by the Sikh Gurdwaras (Supplementary) Act, 1925 (XXIV of 1925), section 3(a) were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and two other members appointed by notification by the [State] Government.
