Section 5(2) in Industrial Disputes (Appellate Tribunal) Act, 1950
(2)Every member of the Appellate Tribunal shall be a person who --(a)is or has been a Judge of a High Court; or(b)is qualified for appointment as a Judge of a High Court ; or(c)has been a member of an industrial tribunal for not less than two years;Provided that the appointment to the Appellate Tribunal of any person not qualified under clause (a) or clause (c) shall be made in constitution with the Supreme Court.
