(2)A person shall not be qualified for appointment as Judicial Member unless he-(a)has, for at least fifteen years, held a judicial office in the territory of India; or(b)has, for at least ten years been an advocate of a High Court, or has partly held judicial office and has been partly in practice as an advocate for a total period of fifteen years; or(c)has held for at least fifteen years a Group "A" post or an equivalent post under the Central Government or a State Government [including at least three years of service as a Member of the Indian Company Law Service (Legal Branch) in Senior Administrative Grade in that service; or(d)has held for at least fifteen years a Group "A" post or an equivalent post under the Central Government (including at least three years of service as a Member of the Indian Legal Service in Grade I of that service).
