Section 8(3) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(3)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal unless, —(a)he is holding or has held a judicial office not lower in rank than that of Civil Judge (Senior Division),(b)he has practised as an Advocate or Attorney for not less than seven years, or(c)he is holding or has held an office not lower in rank than that of Under Secretary to Government, Assistant Commissioner of Labour or Deputy Director of Education in the State.
