(3)A person shall not be qualified for appointment as the Chairman or Member of the Tribunal, unless he -(a)has been, or is qualified to be, a Judge of a High Court; or(b)has held office, either in the Government of India or in a State Government, not lower in rank than that of Secretary to the Government of India, or that of Principal Secretary or Additional Chief Secretary to any State Government for a minimum period of two years, as the case may be, having adequate experience in land and revenue administration.
