Section 5 in The Jammu and Kashmir Special Tribunal Act, 1988
5. Eligibility for appointment.
- A person shall be qualified for appointment under section 4 if he-(a)is an officer of the Government and has held, for at least five-years, the post of Secretary to Government or any other post under the State or the Central Government carrying a scale of pay which is not less than that of a secretary to Government;(b)is a District and Sessions Judge and is eligible for appointment as a Judge of the High Court.
