Section 34(2) in The Semiconductor Integrated Circuits Layout-Design Act, 2000
(2)A person shall not be qualified for appointment as a Vice-Chairperson, unless he—(a)has, for at least two years, held the office of a Judicial Member or a Technical Member; or(b)has been a member of the Indian Legal Service and has held a post in Grade I of that Service or any higher post for at least five years.
