Armed Forces Tribunal Act 2007

11. Prohibitions as to holding of offices, etc., by Chairperson or Member on ceasing to be such Chairperson or Member

On ceasing to hold office-

a.   the Chairperson shall be ineligible for further employment either under the Government of India or under the Government of a State;

b.   a Member other than the Chairperson shall, subject to the provisions of this Act, be eligible for appointment as a member of any other Tribunal but not for any other employment either under the Government of India or under the Government of a State; and

c.   the Chairperson or other Members shall not appear, act or plead before the Tribunal.