Section 10FD in The Companies (Second Amendment) Act, 2002
10FD. Qualifications for appointment of President and Members.-(1) The Central Government shall appoint a person who has been, or is qualified to be, a Judge of a High Court as the President of the Tribunal.
(2)A person shall not be qualified for appointment as Judicial Member unless he-(a) has, for at least fifteen years, held a judicial office in the territory of India; or(b)has, for at least ten years been an advocate of a High Court, or has partly held judicial office and has been partly in practice as an advocate for a total period of fifteen years; or(c)has held for at least fifteen years a Group' A' post or an equivalent post under the Central Government or a State Government [ including at least three years of service as a Member of the Indian Company Law Service (Legal Branch) in Senior Administra ive Grade in that service]; or(d)has held for at least fifteen years a Group' A' post or an equivalent post under the Central Government (including at least three years of service as a Member of the Indian Legal Service in Grade I of that service).(3)A person shall not be qualified for appointment as Technical Member unless he-(a) has held for at least fifteen years a Group' A' post or an equivalent post under the Central Government or a State Government [ including at least three years of service as a Member of the Indian Company Law Service (Accounts Branch) in Senior Adminis rative Grade in that service]; or(b)is, or has been, a Joint Secretary to the Government of India under the Central Staffing Scheme, or held any other post under the Central Government or a State Government carrying a scale of pay which is not less than that of a Joint Secretary to th Government of India, for at least five years and has adequate knowledge of, and experience in, dealing with problems relating to company law; or(c)is, or has been, for at least fifteen years in practice as a chartered accountant under the Chartered Accountants Act, 1949 (38 of 1949 ); or(d)is, or has been, for at least fifteen years in practice as a cost accountant under the Costs and Works Accountants Act, 1959 (23 of 1959 ); or(e)is, or has been, for at least fifteen years working experience as a Secretary in whole- time practice as defined in clause (45A) of section 2 of this Act and is a member of the Institute of the Companies Secretaries of India constituted under the Comp ny Secretaries Act, 1980 (56 of 1980 ); or(f)is a person of ability, integrity and standing having special knowledge of, and professional experience of not less than twenty years in, science, technology, economics, banking, industry, law, matters relating to industrial finance, industrial mana ement, industrial reconstruction, administration, investment, accountancy, marketing or any other matter, the special knowledge of, or professional experience in, which would be in the opinion of the Central Government useful to the Tribunal; or(g)is, or has been, a Presiding Officer of a Labour Court, Tribunal or National Tribunal constituted under the Industrial Disputes Act, 1947 (14 of 1947 ); or(h)is a person having special knowledge of, and experience of not less than fifteen years in, the matters relating to labour. Explanation.- For the purposes of this Part,-(i)" Judicial Member" means a Member of the Tribunal appointed as such under sub- section (2) of section 10FD and includes the President of the Tribunal;(ii) " Technical Member" means a Member of the Tribunal appointed as such under sub- section (3) of section 10FD.
