Section 40(1) in Kerala Real Estate (Regulation and Development) Act, 2015
(1)A person shall not be qualified for appointment as the Chairperson or a Member of the Appellate Tribunal unless he,-(a)in the case of Chairperson, is or has been, a judge of the High Court; and(b)in the case of a Member, has held the post of the Principal Secretary to the Government or -any equivalent post under the Government of India, or a person who is well-versed in the field of. urban development, real estate, finance, law or Management.
