Section 3 in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997
3. [Qualifications for appointment as Commissioner. [Rule 3 Substituted by the (Second Amendment) Rules, 2001.]
- A person shall not be qualified for appointment as Commissioner unless:-(a)He is a citizen of India;(b)He has completed forty years of age; and(c)He has held any Group 'A' post under the Government or Government of India or any other State Government for not less than five years and preferably holds a degree in Law from any recognized University.]Part - II
