Section 46 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
46. Qualifications for appointment of Chairperson and Members.
(1)A person shall not be qualified for appointment as the Chairperson or a Member of the Appellate Tribunal unless he,-(a)in the case of Chairperson, is or has been a Judge of a High Court ; and(b)in the case of a Judicial Member, he has held a judicial office in the State for at least fifteen years or has been a member of the Jammu and Kashmir Legal (Gazetted) Service and has held the post of Secretary of that service or any equivalent post, or has been an advocate for at least twenty years with experience in dealing with real estate matters ; and(c)in the case of a Technical or Administrative Member, he is a person who is well-versed in the field of urban development, housing, real estate development, infrastructure, economics, planning, law, commerce, accountancy, industry, management, public affairs or administration and possesses experience of at least twenty years in the field or who has held the post of Additional Secretary in the Government of India.(2)The Chairperson of the Appellate Tribunal shall be appointed by the Government in consultation with the Chief Justice of High Court or his nominee.(3)The Judicial Members and Technical or Administrative Members of the Appellate Tribunal shall be appointed by the Government on the recommendations of a Selection Committee consisting of the Chief Justice of the High Court or his nominee, the Secretary of the Department, Housing and Urban Development Department and the Law Secretary and in such manner as may be prescribed.
