57. Terms and conditions of appointment including salary and allowances payable to the Chairman and other members of the Tribunal, other than the ex-offcio members [Section 83(4)(c) and 83(4A)].
(1)The appointment of Chairman under clause (a) of sub-section (4) of section 83, shall be on deputation basis, subject to usual terms of deputation.(2)A person shall not be qualified for appointment as member under clause (c) of sub-section (4) of section 83, unless he possesses Master's degree in Islamia 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, shall be made by a Board headed by the Additional Chief Secretary/Principal Secretary/Secretary, holding the charge of the Department of Home Affairs and Justice as Chairperson, an Islamic Scholar of repute, and Legal Remembrancer and Secretary to Punjab Government as members.(4)Age of the member referred to in sub-rule (3), shall not exceed 50 years. Such member shall hold his office upto the age of sixty years.(5)The salary and allowances of the member, appointed under clause (c) of sub-section (4) of section 83, shall be equivalent to the member appointed under clause (b) of the said sub-section (4). He shall be entitled to all kinds of leaves as are admissible to Punjab Government employees.(6)(a)The terms of deputation of Chairman and member of the Tribunal referred to in sub-rule (1), shall be for a period of three years, which may be extended for a further period of two years.(b)The age of superannuation of the Chairman referred to in sub-rule (1), shall be the last day of the month in which the officer attains the age of sixty years.
