A person shall not be qualified for appointment as Claims Commissioner 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; or (c) has, for at least three years, held a civil judicial post carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India.Open in Lexace · Ask the AI about this section
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