11. Prohibitions as to holding of offices, etc., by Chairperson or Member on ceasing to be such Chairperson or Member .-On ceasing to hold office¬-
(a)the Chairperson shall be ineligible for further employment either under the Government of India or under the Government of a State;(b)a Member other than the Chairperson shall, subject to the provisions of this Act, be eligible for appointment as a member of any other Tribunal but not for any other employment either under the Government of India or under the Government of a State; and(c)the Chairperson or other Members shall not appear, act or plead before the Tribunal.
