(2)The Tribunal shall consist of the following six members appointed by the State Government, namely:-(a)a Chairman, who shall be an officer of the rank of [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.]; and(b)five members, three of whom shall be persons who are District Judges, and the others shall be officers having experience in administration of revenue matters not below the rank of a Deputy Commissioner.
