Section 32(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(1)A person shall not be qualified for appointment as Chairperson of the Appellate Tribunal unless he is a sitting or retired Judge of a High Court, who has completed not less than five years of service. (2) A person shall not be qualified for appointment as a Member unless he-(a)in the case of a Judicial Member, has been a Member of the Jammu and Kashmir Legal (Gazetted) Service and has held the post of Secretary in that Service ;(b)in the case an Administrative Member, has been a Member of All India Service or the Jammu and Kashmir Administrative Services and has held the post of the Commissioner/Secretary to the Government or equivalent.
