Section 6(2)(a) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 7] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in The Administrative Tribunals Act, 1985

(a)as an Administrative Member, unless he has held for at least two years the post of Secretary to the Government of India or any other post under the Central or State Government and carrying the scale of pay which is not less than that of a Secretary to the Government of India for at least two years or held a post of Additional Secretary to the Government of India for at least five years or any other post under the Central or State Government carrying the scale of pay which is not less than that of Additional Secretary to the Government of India at least for a period of five years:

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Union of India - Subsection

Section 6(2)(a) in The Administrative Tribunals Act, 1985