Section 4 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
4. Qualifications for appointment of Chairperson and Members of the Commission.
(1)Chairman and Members of the Commission shall be such serving or retired officers who shall be of the rank not below Secretary to the State Government and who shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in. dealing with problems relating to urban development.(2)Notwithstanding anything contained in sub-section (1) the Government may appoint any serving or retired person not below the rank of a District Judge belonging to Higher Judicial Service as Chairperson or Member:Provided that if the judge identified for appointment is in service, the appointment under this sub-section shall be made only after consultation with the Chief Justice of Chhattisgarh High Court and not otherwise.(3)For a person to be appointed as Chairman or Member of the Commission he/she should not be above the age of sixty years as on the date of appointment.(4)The Chairperson or any other Member of the Commission shall not hold any other office.(5)The Chairperson shall be the Chief Executive of the Commission.
