Section 54(2) in Uttaranchal Value Added Tax Act, 2005
(2)The President and the members shall be appointed from amongst-(a)the persons belonging to Uttaranchal Higher Judicial Service who hold or have held a post not below the rank of Additional District judge; and(b)the persons belonging to the Uttaranchal Trade Tax Service who hold or have held a post not below the rank of Additional Commissioner:
