Section 14(3) in Assam Land Grabbing (Prohibition) Act, 2010
(3)The Chairman shall be a person who was or has been a Judge /f of the High Court and of the other two members, one shall be a person who was or has been a District and Sessions Judge (hereinafter referred to as Judicial Member) and other shall be a person who was or has been a member of the Indian Administrative Service holding or has held a post not below the rank of Secretary to the Government with Special V Knowledge or experience in revenue matters (hereinafter referred to a Revenue Member):Provided that the appointment of a person who was a Judge of the High Court as the Chairman or a District and Sessions Judge as a member respectively of the Special Court shall be made after consultation with the Chief Justice of the Gauhati High Court: Special Court to make regulations.Provided further that where a sitting Judge of the High Court is to be appointed as a Chairman such appointment shall be made after nomination by the Chief Justice of the Gauhati High Court with the concurrence of the Chief Justice of India.
