Section 116(2) in The Patents (Amendment) Act, 2002
(2)A person shall not be qualified for appointment as a Technical Member for the purposes of this Act unless he-(a)has, at least five years, held the post of Controller under this Act or has exercised the functions of the Controller under this Act for at least five years; or(b)has, for at least ten years, functioned as a Registered Patent Agent and possesses a degree in engineering or technology or a masters degree in science from any University established under law for the time being in force or equivalent; or(c)has, for at least ten years, been an advocate of a proven specialised experience in practising law relating to patents and designs.
