Section 3 in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
3. Establishment and constitution of Tribunal.
(1)The State Government shall, by notification in the Official Gazette, establish a Tribunal to be called the Bihar Public Works Contract Disputes Arbitration Tribunal, to exercise the jurisdiction, powers and authority concerned on it by or under this Act.(2)The Tribunal shall consist of Chairman and such number of other members as may be appointed by the State Government.(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.
