Section 252 — Appellate Tribunal.

Appellate Tribunal.—(1) The Central Government shall constitute an Appellate Tribunal consisting of as many judicial and accountant members as it thinks fit to exercise the powers and discharge the functions conferred on the Appellate Tribunal by this Act. 4[(2) A judicial member shall be a person who has for at least ten years held a judicial office in the territory of India or who has been a member of the 5[Indian Legal Service] and has held a post in 6[Grade II] of that Service or any equivalent or higher post for at least three years or who has been an advocate for at least ten years. Explanation.—For the purposes of this sub-section,— (i) in computing the period during which a person has held judicial office in the territory of India, there shall be included any period, after he has held any judicial office, during which the person has been an advocate or has held the office of a member of a Tribunal or any post, under the Union or a State, requiring special knowledge of law;

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