45. Composition of Appellate Tribunal.—
The Appellate Tribunal shall consist of a Chairperson and
not less than two whole time Members of which one shall be a Judicial member and other shall be a
Technical or Administrative Member, to be appointed by the appropriate Government.
Explanation.—For the purposes of this Chapter,—
(i) “Judicial Member” means a Member of the Appellate Tribunal appointed as such under
clause
(b) of sub-section
(1) of section 46;
(ii) “Technical or Administrative Member” means a Member of the Appellate Tribunal appointed
as such under clause
(c) of sub-section
(1) of section 46.
