Section 10 in The Civil Liability For Nuclear Damage Act, 2010
10. Qualifications for appointment as Claims Commissioner.–
A person shall not be qualified for appointment as a Claims Commissioner unless he–(a)is, or has been, a District Judge; or(b)in the service of the Central Government and has held the post not below the rank of Additional Secretary to the Government of India or any other equivalent post in the Central Government.
