Section 5(2) in The Customs And Excise Revenues Appellate Tribunal Act, 1986
(2)A person shall not be qualified for appointment as a Judicial Member unless he--(a)is, or has been, or 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 in Grade I of that Service or any equivalent or higher post for at least five years.
