Section 5 in Industrial Disputes (Appellate Tribunal) Act, 1950
5. Composition of the Appellate Tribunal and term of office of its members.
(1)The Appellate Tribunal shall consist of a Chairman and such number of other members as the Central Government may, from time to time, think fit to appoint.(2)Every member of the Appellate Tribunal shall be a person who --(a)is or has been a Judge of a High Court; or(b)is qualified for appointment as a Judge of a High Court ; or(c)has been a member of an industrial tribunal for not less than two years;Provided that the appointment to the Appellate Tribunal of any person not qualified under clause (a) or clause (c) shall be made in constitution with the Supreme Court.(3)A member shall, unless otherwise specified in the order of appointment, hold office for a term of five years from the date on which he enters upon his office and shall, on the expiry of the term of the his office, be eligible for reappointment :Provided that no member shall hold office after he has, attained the age of sixty-five years.(4)A member of shall be entitled to such salary and allowances and to such rights in respect of leave and pensions as may be prescribed:Provided that the salary of a member shall not be varied to his disadvantage after his appointment.
