(2)A person shall not be qualified for appointment as a Judicial Member unless he—(a)is, or has been, a judge of a High Court; or(b)is, or has been, a District Judge for at least five years; or(c)has, for at least ten years been an advocate of a court.Explanation.—For the purposes of clause (c), in computing the period during which a person has been an advocate of a court, there shall be included any period during which the person has held judicial office or the office of a member of a tribunal or any post, under the Union or a State, requiring special knowledge of law after he become an advocate.
