Section 49 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
49. Qualifications for appointment as Presiding Officer and Members of the Authority.
(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 District Magistrate or Officer of Law Department not below the rank of Joint Secretary; or(b)he is a qualified legal practitioner for not less than 10 (ten) years.(2)A Presiding Officer shall be appointed by the Government.(3)Members of the Authority shall be appointed by the Government amongst :(a)Member of Legislative Assembly of the affected areas;(b)Prominent citizen.
