(3)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal, unless(a)he is holding or has held a judicial office not lower in rank than that of District Judge;(b)he has practised as an Advocate for not less than ten years;(c)he is holding or has held an office not lower in rank than that of Deputy Secretary to Government, Deputy Commissioner of Labour or Joint Director of Education in the State; or(d)he is or has been a Principal of an affiliated College or Recognised Institution for not less than five years.
