Section 6(3) in The Armed Forces Tribunal Act, 2007
(3)A person shall not be qualified for appointment as an Administrative Member unless¬-(a)he has held or has been holding the rank of Major General or above for a total period of at least three years in the Army or equivalent rank in the Navy or the Air Force; and(b)he has served for not less than one year as Judge Advocate General in the Army or the Navy or the Air Force, and is not below the rank of Major General, Commodore and Air Commodore respectively.Explanation .-When a serving person is appointed as an Administrative Member, he shall have retired from service prior to assuming such appointment.
