(3)No person shall be qualified for appointment as -(a)an Administrative Member of the Board, unless he has held an office not lower in rank than that of a Commissioner.(b)as Judicial Member of the Board, [unless he has held an office not below the rank of a Collector]. [Substituted 'unless he has been a Revenue Officer' by U.P. Act No. 4 of 2016, dated 11.3.2016.]
