Section 3(7) in The West Bengal Taxation Tribunal Act, 1987.
(7)The Chairman or any other Member shall be ineligible -(a)for further employment under the State Government, or under any local authority or under any corporation owned or controlled by the State Government; and(b)to appear, act or plead before the Tribunal :Provided that a Judicial Member shall be eligible to be appointed as Chairman in accordance with the provisions of this Act.
