5. Qualifications for appointment of Chairman or other Members.
(1)A person shall not be qualified for appointment as the Chairman unless he is, or has been, or is qualified to be a Judge of a High Court, or has practiced as an advocate continuously for not less than twenty years in Any High Court.(2)A person shall not be qualified for appointment as a Judicial Member unless he:(a)is or has been, a District Judge and has held the post in that rank for at least three years, or has practised as an advocate continuously for not less then fifteen years.(b)is qualified to be appointed as a Judge of a High Court.(3)A person shall not be qualified for appointment as an Administrative Member unless he:(a)has held the post of Member/ Additional Member, Board of Revenue, Bihar, or(b)has held the post not below the rank of Principal Secretary/ Secretary to the Government, of Bihar and has dealt with Land Reforms matters during his services in the Bihar Government in the capacity of Appellate/ Revisional Authority:for a period of not less than one year in either (a) or (b), in the aggregate.(4)Any vacancy in the office of the Chairman or any Member shall be filled by the Government in accordance with the provisions of this Act.
