Section 3(3) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
(3)No person shall be qualified for appointment -(a)as the Chairman, unless he has been, a Judge of the High Court or a District Judge for at least five years,(b)as a member of the Tribunal, unless he -(i)is, or has been a Secretary to the Government of Bihar for at least three years, or(ii)is or has been an Engineer-in-Chief or is or has been a Chief Engineer for at least two years, or is or has been Superintending Engineer for three years.
