Section 5 in The Customs And Excise Revenues Appellate Tribunal Act, 1986
5. Qualifications for appointment as President or Member.
(1)A person shall not be qualified for appointment as the President unless he--(a)is, or has been, a Judge of a High Court; or(b)has, for at least two years, held the office of a Judicial Member or a Technical Member.(2)A person shall not be qualified for appointment as a Judicial Member 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 any equivalent or higher post for at least five years.(3)A person shall not be qualified for appointment as a Technical Member unless he has been a member of the Indian Customs and Central Excise Service, Group 'A', for a period of at least thirty years, and has held during this period the post of Collector of Customs or Central Excise or any equivalent or higher post for at least ten years.[Explanation.-- For the purposes of sub-section (3), in computing the period during which a person has been a member of the Indian Customs and Central Excise Service, Group 'A' there shall be included any period during which the person has been a member of the Indian Customs Service Class I, or the Central Excise Service Class I, as the case may be, of the Indian Revenue Service immediately before the constitution of the Indian Customs and Central Excise Service, Group 'A'.] [ Inserted by Act 11 of 1987, Section 107. ]
