(1) A person shall not be qualified for appointment as the Presiding Officer of an Authority unless,-- (a) he is or has been a District Judge; or (b) he is a qualified legal practitioner for not less than seven years. (2) A Presiding Officer shall be appointed by the appropriate Government in consultation with the Chief Justice of a High Court in whose jurisdiction the Authority is proposed to be established.Open in Lexace · Ask the AI about this section
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