6. Qualifications for appointment as Chairman, Vice- Chairman or other Member.
(1) A person shall not be qualified for appointment as the Chairman unless he--
(a) is, or has been, a Judge of a High Court; or
(b) has, for at least two years, held the office of Vice- Chairman, 3[ 3[
(2) A person shall not be qualified for appointment as the Vice- Chairman unless he--
(a) 4[ is, or has been, or is qualified to be, a Judge of a High Court; or]
(b) has, for at least two years, held the post of a Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Secretary to the Government of India; or
(bb) 5[ has, for at least five years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; or]
(c) has, for a period of not less than three years, held office as 2[ a Judicial member or an Administrative Member]
(3) 2[ A person shall not be qualified for appointment as a Judicial Member unless he--
(a) is, or has been, or is qualified to be, a Judge of a High Court; or
(b) has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years.
(3A) A person shall not be qualified for appointment as an Administrative Member unless he--
(a) has, for at least two years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; or
(b) has, for at least three years, held the post of a Joint Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India, and shall, in either case, have adequate administrative experience.];
(4) 2[ ' Subject to the provisions of sub- section (7), the Chairman], Vice- Chairman and every other Member of the Central Administrative Tribunal shall be appointed by the President.
(5) 1[ Subject to the provisions of sub- section (7), the Chairman], Vice- Chairman and every other Member of an Administrative Tribunal for a State shall be appointed by the President after consultation with the Governor of the concerned State.
(6) The Chairman, Vice- Chairman and every other Member of a Joint Administrative Tribunal shall, subject to the terms of the agreement between the participating State Governments published under sub- section (3) of section 4, 2[ and subject to the provisions of sub- section (7)] be appointed by the President after consultation with the Governors of the concerned States.
(7) 3[ No appointment of a person possessing the qualifications specified in this section as the Chairman, a Vice- Chairman or a Member shall be made except after consultation with the Chief Justice of India]. Explanation.-- In computing, for the purposes of this section, the period during which a person has held any post under the Central or a State Government, there shall be included the period during which he has held any other post under the Central or a State Government including an office under this Act carrying the same scale of pay as that of the first mentioned post or a higher scale of pay.