Section 4(a) in Delhi Co-Operative Tribunal Rules, 2006
(a)is, or has been, or is qualified to be a District Judge, or has for, at least, two years, held the post of a Joint Secretary to the Government of India or any other post under the Central Government or the Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India and has for, atleast, two years functioned as a quasi-judicial authority at the appellate level; and
