Section 4(4) in The Jharkhand Education Tribunal Act, 2005
(4)Qualifications for appointment of Chairman and Member :-(i)A person shall not be qualified for appointment as the Chairman unless he is a retired Judge of a High Court or retired offices of Indian Administrative Service of the rank of Secretary to the State Government.(ii)A person shall not be qualified for appointment as an Educationist member unless he;(a)Is, or has been a Vice-Chancellor of any university; or(b)Is, or has been a University Professor for a period of 5 years; or(c)Is, or has been a member of the State Education Service (Class-1) for period of 15 years.(iii)A person shall not be qualified for appointment as an administrative member unless he has for at least two years, held the post of at least an Additional Secretary to the Government of Jharkhand or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of Jharkhand and shall have adequate administrative experience. ,(iv)Subject to the provision of sub-section (4) of Section 4 the Chairman and every other member of the Jharkhand Education Tribunal shall be appointed by the State Government.
