Section 13 in The Evacuee Interest (Separation) Act, 1951
13. Power to appoint appellate officers.
(1)The State Government with the approval of the Central Government may, by notification in the Official Gazette, appoint as many appellate officers as may be necessary for the purpose of hearing appeals against the orders of the competent officers and an appellate officer shall have jurisdiction over such local area or areas as may be specified in the notification.(2)No person shall be qualified to be appointed as an appellate officer under this Act unless such person--(a)is, or has been, or is qualified for appointment as, a Judge of a High Court; or(b)is, or has been, a District Judge.
