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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3) in Finance (No. 2) Act, 2014

(3)A person shall be qualified for appointment as-
(a)Chairman, who has been a Judge of the Supreme Court;
(b)Vice-chairman, who has been Judge of a High Court;
(c)a revenue Member from the Indian Revenue Service, who is a Principal Chief Commissioner or Principal Director General or Chief Commissioner or Director General;
(d)a law Member from the Indian Legal Service, who is an Additional Secretary to the Government of India.