Section 5(2) in The Railway Claims Tribunal Act, 1987
(2)A person shall not be qualified for appointment as the Vice-Chairman unless he-(a)is, or has been, or is qualified to be, a Judge of a High Court; or(b)has been a member of the Indian Legal Service and has held a post in Grade I of that service or any higher post for at least five years; or(c)has, for at least five years, held a civil judicial post carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India; or(d)has, for at least five years, held a post under a railway administration carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India and has adequate knowledge of rules and procedure of, and experience in, claims and commercial matters relating to railways; or(e)has, for a period of not less than three years, held office as a Judicial Member or a Technical Member.
