Section 4 in Delhi Co-Operative Tribunal Rules, 2006
4. Qualifications of Chairman.
- A person shall not be qualified to be appointed as a Chairman of the Tribunal unless he-(a)is, or has been, or is qualified to be a District Judge, or has for, at least, two years, held the post of a Joint Secretary to the Government of India or any other post under the Central Government or the Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India and has for, atleast, two years functioned as a quasi-judicial authority at the appellate level; and(b)in the opinion of the Government, is a person of ability, integrity and standing and has adequate knowledge or experience in dealing with the problems relating to economics, law, public affairs, administration or revenue laws, etc.
