(2)The president of the Tribunal shall be either -[(a) a person who was or has been a member of the Judicial Service as defined in Article 236 of the Constitution of India for at least ten years and held a rank not inferior to that of a Subordinate Judge for at least three years; or],[(b) a barrister or advocate who has practised as such in the Calcutta High Court for not less than ten years].
