Section 5(5) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(5)The members appointed under sub-section (1), shall have the following qualifications and experience in the fields of Management of Infrastructure Sectors or Infrastructure Projects, Law, Finance, Economics or Commerce :-(i)Qualifications and experience in the field of management of infrastructure sector or infrastructure project :- Relevant professional qualifications and a minimum experience of ten years of working after acquiring the said qualifications in a Government department or public sector organisation or in a private sector organisation; having annual turnover of one hundred crore rupees or more in any infrastructure sector in respect of conceptualizing, appraisal, development, financing or implementation of infrastructure projects;(ii)Qualifications and experience in the field of Law. - A serving or a retired District and Sessions Judge or a person qualified to be a District and Sessions Judge;(iii)Qualifications and experience in the field of Finance, Economics or Commerce :-Qualifications:(a)Membership of the Institute of Chartered Accountants of India ; or(b)Post Graduation in Economics, Commerce, Management or Engineering.Experience :(a)Ten years' experience of working after acquiring the said qualifications in a Government department or public sector;organisation or in a private sector organisation having annual turnover of one hundred crore rupees or more(b)Ten years' teaching experience in a university or a college, recognised by the University Grants Commission or an institute recognised by the All India Council of Technical Education.
