Section 5(2) in The National Environment Appellate Authority Act, 1997
(2)A person shall not be qualified for appointment as a Vice-Chairperson unless he has—(a)for at least two years held the post of a Secretary to the Government of India or any other post under the Central or State Government carrying a scale of pay which is not less than that of a Secretary to the Government of India; and(b)expertise or experience in administrative, legal, managerial or technical aspects of problems relating to environment.
