Section 5(3) in The Railway Claims Tribunal Act, 1987
(3)A person shall not be qualified for appointment as a Judicial Member unless he-(a)is, or has been, or is qualified to be, a Judge of a High Court; or(b)has been a Member of the Indian Legal Service and has held a post in Grade I of that service for at least three years; or(c)has, for at least three years, held a civil judicial post carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India.
