Section 11 in The Administrative Tribunals Act, 1985
11. Provision as to the holding of offices by Chairman, etc., on ceasing to be such Chairman, etc. - On ceasing to hold office,-
(a)the Chairman of the Central Administrative Tribunal shall be ineligible for further employment either under the Government of India or under the Government of a State;(b)the Chairman of a State Administrative Tribunal or a Joint Administrative Tribunal shall, subject to the other provisions of this Act, be eligible for appointment as the Chairman or [* * *] any other Member of the Central Administrative Tribunal or as the Chairman of any other State Administrative Tribunal or Joint Administrative Tribunal, but not for any other employment either under the Government of India or under the Government of a State;[* * *] [Clauses (c) and (d) omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ](e)a Member (other than the Chairman [* * *] [The words " or Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ] of any Tribunal shall, subject to the other provisions of this Act, be eligible for appointment as the Chairman [* * *] [The words " or Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ] of such Tribunal or as the Chairman, Vice-Chairman or other Member of any other Tribunal, but not for any other employment either under the Government of India or under the Government of a State;(f)the Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007).] or other Member shall not appear, act or plead before any Tribunal of which he was the Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 11 (w.e.f. 19.2.2007). ] or other Member.Explanation.-For the purposes of this section, employment under the Government of India or under the Government of a State includes employment under any local or other authority within the territory of India or under the control of the Government of India or under any corporation [or society ] [Inserted by Act 19 of 1986, Section 8 (w.r.e.f. 22.1.1986).]owned or controlled by the Government.
