Section 3(2) in The Gujarat Civil Services Tribunal Act, 1972
(2)The President shall be a person who has held a post not lower in rank than that of a Secretary to Government for a period of not less than three years or not lower in rank than that of a District Judge [for a period of not less than five years] [These words were substituted for the words 'for a period of not less than ten years', by Gujarat 22 of 1980, Section 4 (i).],
