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[Cites 0, Cited by 22] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Administrative Tribunals Act, 1985

(1)A person shall not be qualified for appointment as the Chairman unless he is, or has been, a Judge of a High Court:Provided that a person appointed as Vice-Chairman before the commencement of this Act shall be qualified for appointment as Chairman if such person has held the office of the Vice-Chairman at least for a period of two years.