Section 10(2) in The National Environment Tribunal Act, 1995
(2)A person shall not be qualified for appointment as the Vice-Chairperson unless he-(a)is, or has been, a Judge of a High Court; or(b)has, for at least two years, held the post of a Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Secretary to the Government of India; or(c)(i)has, for at least five years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; and(ii)has adequate knowledge of, or experience in, legal, administrative, scientific or technical aspects of the problems relating to environment; or(d)has, for at least three years, held office as a Judicial Member or a Technical Member.
