Section 77(3) in Haryana Municipal Corporation Election Rules, 1994
(3)In the case of multi-member Tribunal at least one member shall be appointed from amongst the category of persons mentioned in sub-rule (2) and the remaining members of the Tribunal may be appointed from amongst advocates duly enrolled as such under the Advocates Act, 1961, who may have served at the bar of the State High Court for a minimum period of ten years. The member appointed under sub-rule (2) shall be designated as the Chairman of the Tribunal.
