65. Terms and conditions of appointment of Chairman and members of Tribunal.
(1)The appointment of Chairman under clause (a) sad a member under clause (b) of subsection (4) of Section 83 of the Act shall be on deputation basis, subject to usual terms of deputation as applicable.(2)A person shall not be qualified for appointment as member under clause (c) of subsection (4) of Section 83 unless he possess Masters degree in Islamic studies/Urdu/ Persian/Arabic or a Bachelor of Law, having knowledge of Urdu and Arabic:Provided that the candidate must have adequate knowledge of English.(3)Selection of a member referred to in clause (c) of sub-section (4) of Section 83 of the Act shall be made by a Board headed by the Secretary (Law) in the Government as Chairperson; an Islamic Scholar of repute; and Chairman/Member of Bar Council as members.(4)Tenure of the member so selected under sub-rule (3) shall be for a period of three years, extendable for a further period of two years at a time.(5)Age of the member so selected under sub-rule (3) shall be below 50 years.(6)Scale of pay of the member referred to in sub-rule (3) shall be Rupees 15,600-39,100 with the grade pay of Rupees 7600 plus usual allowances as admissible to Group A Officers.(7)Leave of various kinds to members under this rule shall be as admissible to Government employees.(8)(a)The deputation of Chairman and member of the Tribunal referred to sub-rule (1), shall be for a period of three years, which may be extended for a further period of two years at the direction of the Government.(b)The age of superannuation of the Chairman and the member referred to in sub-rule (1) shall be the last day of the month in which the officer attains the age of sixty two years.
