(1)The Judicial Commission shall consist of three members who shall be Sikhs appointed from time to time as may be necessary by the [Government of the State of Punjab] [Substituted for the word [State Government] by Central Government Notification No. S.O. 600(E) dated 19.10.1978.].(2)No person shall be appointed to be a member of the Commission unless he-(i)is, or, at the time of his retirement or resignation from [the service of the [(Government)] [Substituted for the words 'Government Service' by the Government of India (Adaptation of Indian Laws) Order, 1937.], was a District Judge or a Subordinate Judge of the first class or of not less than ten years' standing, or [a Munsif of the Ist class or of not less than ten years' standing; or] [Added by Punjab Act 3 of 1930, Section 6.](ii)is a Barrister of not less than ten years' standing; or(iii)is a person who has been a pleader of any High Court [or any Court which is a High Court within the meaning of clause (24) of section 3 of the General Clauses Act, 1897] [Inserted by Punjab Act 13 of 1926, section 2. This amendment has been given retrospective effect by Punjab Act 13 of 1926, Section 3, which reads as follows :- [3. The amendments made in the said Act by section 2 shall have effect as if they had been made on the 1st day of November, 1925].] for an aggregate period of not less than ten years.](3)Two of the members of the Commission shall be selected by the [State] Government out of a list of qualified persons prepared and maintained as described in section 71.
