LexSection 36K — Qualifications for appointment as Presiding Officer of Appellate Tribunal.
The National Housing Bank Act, 1987
1 [ 36K. Qualifications for appointment as Presiding Officer of Appellate Tribunal. --A person shall not be qualified for appointment as the Presiding Officer of an Appellate Tribunal, unless he-- (a) is, or has been, or is qualified to be a District Judge; (b) has been a Member of the Indian Legal Service and has held a post in Grade II of that Service for at least three years.]Open in Lexace · Ask the AI about this section