Section 3(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(2)The Tribunal shall consist of a Chairman, [a Vice-Chairman (Judicial), a Vice-Chairman (Administrative)] [Substituted by section 4 (a) of U. P. Act no 05 of 2000.] and such number of other judicial and Administrative members not less than five in each category, as may be determined by the State Government.
