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Union of India - Section

Section 7 in Control of National Highways Land and Traffic) Act, 2002

7. Qualifications for appointment as Presiding Officer

.A person shall not be qualified for appointment as the Presiding Officer of a Tribunal unless he
(a)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 not less than Grade II of that Service.