Section 53 in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
53. Qualifications for appointment as Presiding Officer.
(1)A person shall not be qualified for appointment as the Presiding Officer of an Authority unless,-(a)he is or has been a District Judge; or(b)he is a qualified legal practitioner for not less than seven years.(2)A Presiding Officer shall be appointed by the appropriate Government in consultation with the Chief Justice of a High Court in whose jurisdiction the Authority is proposed to be established.
