Section 4(9) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(9)On ceasing to hold office, the Chairman or the Judicial Member or the Administrative Member, as the case may be, shall be ineligible(a)for further employment under the State Government, and(b)to appear or to plead before the Tribunal:Provided that a Judicial Member shall be eligible to be appointed as the Chairman in accordance with the provisions of this Act.
