(2)A person shall not be qualified for appointment as a Member, unless he-(a)has for at least eight years, held the Post of Rent Authority; or(b)has, for at least five years, held the post of a District Judge; or(c)is, or has been, a Member of the Indian Legal Service in Grade I of that Service; or(d)has, for at least two years, held the post of a Secretary in me Law Department of a State Government; or(e)has, for at least ten years, been an Advocate.
