Section 3(2) in The Tribunals Of Criminal Jurisdiction Act, 1952.
(2)The State Government shall appoint as a judge to preside over a Tribunal any person who—(a)is or has been or is qualified under cause (2) article 217 of the Constitution of India for appointment as a Judge of a High Court or(b)has for a period of not less than one year been a Sessions Judge or an Additional Sessions Judge.
