Section 36(3) in Maharashtra Housing (Regulation And Development) Act, 2012
(3)A person shall not be qualified for appointment as the Chairperson or a Member of the Housing Appellate Tribunal unless he,-(a)in the case of Chairperson, has been serving or is a retired Judge of a High Court;(b)in the case of a Member has held the post of the Principal Secretary to the State Government or any equivalent post under the Government of India, or a person who is well versed in the field of urban development, housing, finance, law or management.
