Section 9(1) in The Benami Transactions (Prohibition) Act, 1988
(1)A person shall not be qualified for appointment as the Chairperson or a Member of the Adjudicating Authority unless he,-(a)has been a member of the Indian Revenue Service and has held the post of Commissioner of Income-tax or equivalent post in that Service; or(b)has been a member of the Indian Legal Service and has held the post of Joint Secretary or equivalent post in that Service.
