Section 55 in Punjab Regional and Town Planning and Development (General) Rules, 1995
55. Qualifications for appointment as Arbitrator.
(1)No person shall be eligible for appointment as Arbitrator under sub-section (1) of Section 102 unless he is an associate member of the Institute of Town Planners (India); or an associate member of the Institute of Architects (India); or an associate member of the Institute of Architects (India); or an associate members of the Institution of Engineers (India) and has ten years, experience in Regional Town Planning in a Town and Country Planning Organisation of the State Government or the Central Government on a post not below the rank of Assistant Town Planner. (Sections 102(1) and 180(2)(zo).)
