Section 10 — Qualifications for appointment as Chairperson of the Appellate Tribunal.

10. Qualifications for appointment as 1 [the Chairperson of the Appellate Tribunal]. -- A person shall not be qualified for appointment as 2 [the Chairperson of an Appellate Tribunal] 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; or (c) has held office as the Presiding Officer of a Tribunal for at least three years.

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