Section 48 in The Delhi Rent Act, 1995

48. Qualifications for appointment as Chairman and Members.

(1) A person shall not be qualified for appointment as the Chairman unless he-

(a) is, or has been, a Judge of a High Court; or

(b) has, for- at least three years, held the office of a Member; or

(c) is, or has been, a Member of the Indian Legal Service and has held, for at least three years, a post in Grade I of that Service; or

(d) has, for at least three years, held the post of a Secretary in the Law Department of a State Government.

(2) A person shall not be qualified for appointment as a Member, unless be-

(a) has for at least eight years, held the Post of Rent Authority; or

(b) has, for at least five years, held the post of a District Judge; or

(d) has, for at least two years, held the post of a Secretary in me Law Department of a State Government; or

(e) has, for at least ten years, been an Advocate.

(3) Subject to the provisions of sub- sections (4) and (5), the Chairman and other Members of the Tribunal shall be appointed by the President of India after consultation with the Chief Justice of India.

(4) The Chairman and other Members shall be appointed by the President of India on the recommendation of a Selection Committee ap- pointed by the Central Government consisting of the following, namely:--

(a) Chief Justice of the High Court of Delhi or his nominee who shall be a sitting Judge of the High Court;

(b) Chairman of the Tribunal (except in case of the appointment of the Chairman);

(d) Secretary to the Government of India in Ministry dealing with Urban Development;

(e) Chief Secretary to the Government of the National Capital Territory of Delhi.

(5) The Selection Committee shall recommend a person for appointment as Chairman or other Member from amongst the persons on the list of candidates prepared by the Ministry dealing with Urban Development in consultation with the Department dealing with Justice of the Government of India in accordance with the procedure as may be prescribed.