LexSection 10 — Qualifications for appointment as Claims Commissioner.
The Civil Liability for Nuclear Damage Act, 2010
A person shall not be qualified for appointment as a Claims Commissioner unless he-- (a) is, or has been, a District Judge; or (b) in the service of the Central Government and has held the post not below the rank of Additional Secretary to the Government of India or any other equivalent post in the Central Government.Open in Lexace · Ask the AI about this section