(1) A person shall not be qualified for appointment as the Chairperson unless he,-- (a) is a member of a minority community; and (b) has been a Judge of a High Court. (2) A person shall not be qualified for appointment as a Member unless he,-- (a) is a member of a minority community; and (b) is a person of eminence, ability and integrity.Open in Lexace · Ask the AI about this section
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