(2)(i)A person shall not be qualified for appointment as Chairman unless he -(a)is, or has been a Judge of a High Court; or(b)is qualified for appointment as a Judge of a High Court;(ii)A person shall not be qualified for appointment as member unless he-(a)is or has been a member of the Indian Legal Service and has held a post in Grade-I of that service for at least three years; or(b)has, for at least ten years, held a judicial office; or(c)is or has been a Member of a Tribunal or Civil Service not below the rank of a Joint Secretary to the Government of India with three years' experience in the field of Copyright; or(d)has, for at least ten years, been an advocate of a proven specialised experience in Copyright Law;(iii)The Chairman and other Members shall be appointed by the Central Government; and(iv)No person shall be appointed as Chairman except after consultation with the Chief Justice of India.
