Section 5 in The National Environment Appellate Authority Act, 1997
5. Qualifications for appointment as Chairperson, Vice-Chairperson or Member.—
(1)A person shall not be qualified for appointment as a Chairperson unless he has been—(a)a Judge of the Supreme Court; or(b)the Chief Justice of a High Court.(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.(3)A person shall not be qualified for appointment as a Member unless he has professional knowledge or practical experience in the areas pertaining to conservation, environment management, law or planning and development.(4)The Chairperson, the Vice-Chairperson and the Members shall be appointed by the President.
