(2)No person shall be appointed as a member of a Special Tribunal unless he—(a)is qualified under clause (2) of article 217 of the Constitution for appointment as a Judge of a High Court; or(b)has for a total period of not less than three years exercised, whether continuously or not, the powers under the Code of Criminal Procedure, 1898 (5 of 1898) (hereafter in this Chapter referred to as the Code) of any one or more of the following, namely:—(i)Sessions Judge, Additional Sessions Judge, Chief Presidency Magistrate, Additional Chief Presidency Magistrate,(ii)District Magistrate, Additional District Magistrate.
