(3)A person shall be qualified for appointment as—(a)Chairman, who has been a Judge of the Supreme Court or the Chief Justice of a High Court or for at least seven years a Judge of a High Court;(b)Vice-chairman, who has been Judge of a High Court;(c)a revenue Member—(i)from the Indian Revenue Service, who is, or is qualified to be, a Member of the Board; or(ii)from the Indian Customs and Central Excise Service, who is, or is qualified to be, a Member of the Central Board of Excise and Customs,on the date of occurrence of vacancy;(d)a law Member from the Indian Legal Service, who is, or is qualified to be, an Additional Secretary to the Government of India on the date of occurrence of vacancy.
