Section 49 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
49. Qualifications for appointment as Claims Commissioner.
- A person shall not be qualified for appointment as Claims Commissioner unless he-(a)is or has been, or is qualified to be, a Judge of a High Court; or(b)has been a Member of the Indian Legal Service and has held a post in Grade I of that Service; or(c)has, for at least three years, held a civil judicial post carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India.
