Section 226(3) in The Gujarat Panchayats Act, 1993
(3)The Chairman of the Commission shall be selected from amongst persons who have had experience in public affairs and the other members shall be selected from among persons who-(a)are, or have been, on are qualified to be appointed as judges of a High Court; or(b)have special knowledge of the finances and accounts of Government and local authorities; or(c)have had wide experience in financial matters and in administration: or(d)have special knowledge of economics.
