Section 3(3)(b) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

(b)as a member of the Tribunal unless he-

(i)is, or has been, a district Judge, for at least five years, or

(ii)is, or has been, a Secretary to the Government of Gujarat for at least three years, or

(iii)is, or has been, a Chief Engineer of the Government of Gujarat for at least three years.

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