Section 4(2a) in The U.P. Higher Education Services Commission Act, 1980
(2a)No person shall be qualified for appointment as member unless he -(a)is or has been a member of Uttar Pradesh Higher Judicial Service who has held the post of District Judge or any other post equivalent thereto; or(b)is or has been a member of the Indian Administrative Service who has held the post of a Secretary to the State Government or any other post under the State Government equivalent thereto; or(c)is or has been a Vice-Chancellor of any University; or(d)is or has been a Professor in any University; or(e)is or has been a principal of a Post Graduate College for a period of not less than five years; or(f)is or has been a Principal of Degree College for a period of not less than ten years; or(g)is in the opinion of the State Government an eminent person having made valuable contribution in the field of education.]
