Section 22 in The West Bengal Housing Industry Regulation Act, 2017
22. Qualifications of Chairperson and Members of Authority.
- The Chairperson and other Members of the Authority shall be appointed by the State Government on the recommendations of a Selection Committee consisting of the Chief Justice of the High Court or his nominee, Housing Secretary and the Law Secretary, in such manner as may be prescribed, from amongst persons having adequate knowledge of and professional experience of at least twenty years in case of the Chairperson and fifteen years in the case of the Members in urban development, housing, real estate development, infrastructure, economics, technical expertise from relevant fields, planning, law or administration:Provided that a person who is, or has been, in the service of the State Government shall not be appointed as the Chairperson unless such person has held the post of Additional Secretary to the Central Government or any equivalent post in the Central Government or State Government:Provided further that a person who is, or has been, in the service of the State Government shall not be appointed as a Member unless such person has held the post of Secretary to the State Government or any equivalent post in the Central Government or State Government.
