Section 3(3) in The Goa Administrative Tribunal Act, 1965
(3)The qualifications for a person to be appointed as ["President or Additional President"] [The words 'Chairman or a Member' have been substituted by the word 'President', by the Amendment Act 1996 (4 of 1997). Thereafter the word 'President or Additional President' was substituted by the Goa Administration Tribunal (Amendment) Act, 2001.] shall be such as may be prescribed.[Provided that the President and the Additional President shall be persons who have such legal qualifications or experience as may be prescribed] [Proviso is substituted by the Goa Administration Tribunal (Amendment) Act 2001.].
