Section 4 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
4. Chairman and members of Tribunal and their qualifications.
(1)Subject to sub-sections (2) and (3), the State Government may appoint a Chairman and as many members to the Tribunal as it may consider necessary.(1-a) The State Government may, in consultation with the Chairman, designate one of the Judicial Members as the Vice-Chairman who in the event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation, leave or otherwise, shall during such vacancy, discharge the functions of the Chairman.(2)No person shall be appointed as Chairman of the Tribunal, unless he is or has been a Judge of a High Court.(3)No person shall be qualified for appointment as a member of the Tribunal, unless-(i)he is or has been a District Judge of not less than seven years standing; or(ii)he is or has been a Revenue Commissioner or has held a post equivalent to the rank of Revenue Commissioner for a total period of not less than five years, or(iii)he is or has been :-(a)Chief Engineer in the service of the State Government in Public Works, Irrigation or Public Health Engineering Department; or(b)a Chief Engineer in the service of the Chhattisgarh Electricity Board; or(c)a Senior Deputy Accountant General of the Office of the Accountant General, Chhattisgarh,for a period of not less than five years :Provided that in the case of clause (iii), in exceptional circumstances, the State Government may relax the prescribed minimum period of five years to three years.
