Section 9(1) in Tripura Value Added Tax Rules, 2005
(1)A member of the Tribunal shall be. -(a)A person who has for a period of 10 years held a Civil Judicial Post or a serving member of the Tripura Judicial Service (not below Grade 1) who has served as an Addll. District Judge or a District Judge for at least one year.(b)An officer of the Finance Department not below the rank of Secretary to the Government of Tripura.(c)A person who has for at least 7 years been practicing as a Chartered Accountant under the Chartered Accountant Act, 1949, or as a Registered Accountant under any Law formerly in force or who is or has been a member of the Indian Audit & Accounts service or Audit and Accounts Service of any State.(d)A person who is or has been a member of the Indian Administrative Service and has held a post, not below the rank of Secretary under the Government of Tripura or any other State Government,
