Section 5(2) in Haryana School Teachers Selection Board Act, 2011
(2)No person shall be qualified for appointment as Chairman unless he -(a)possesses a post-graduate degree from any recognized university/institution or have any other equivalent academic qualifications; or(b)has worked on Class-I post under any State or Central Government for five years; or(c)is or has been a Principal, Associate Professor or Professor of any College or University; or(d)is an eminent educationist; or(e)has been a Member of the Board for one term.
