24. Provisions as to existing Members of Central Administrative Tribunal.-

Every person holding office as Chairman, Vice-Chairman or other Member of the Central Administrative Tribunal immediately before the commencement of this Act shall,-

(a) if he possesses any of the qualifications specified for appointment as a Judicial Member under the principal Act, as amended by this Act, be deemed, on and from such commencement, to have been appointed as a Judicial Member of such Tribunal; and 3

(b) in any other case, be deemed, on and from such commencement, to have been appointed as an Administrative Member of such Tribunal.