Section 32(2) in The Benami Transactions (Prohibition) Act, 1988
(2)A person shall not be qualified for appointment as a Member unless he-(a)in the case of a Judicial Member, has been a Member of the Indian Legal Service and has held the post of Additional Secretary or equivalent post in that Service;(b)in the case of an Administrative Member, has been a Member of the Indian Revenue Service and has held the post of Chief Commissioner of Income-tax or equivalent post in that Service.
