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The Prevention of Money-Laundering Act, 2002

28. Qualifications for appointment.-

1.  A person shall not be qualified for appointment as Chairperson unless he is or has been a Judge of the Supreme Court or of a High Court.

2.  A person shall not be qualified for appointment as a Member unless he-

a.   is or has been a Judge of a High Court; or

b.   has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years; or

c.   has been a member of the Indian Revenue Service and has held the post of Commissioner of Income-tax or equivalent post in that Service for at least three years;

d.   has been a member of the Indian Economic Service and has held the post of Joint Secretary or equivalent post in that Service for at least three years; or

e.   has been a member of the Indian Customs and Central Excise Service and has held the post of a Joint Secretary or equivalent post in that Service for at least three years; or

f.   has been in the practice of accountancy as a chartered accountant under the Chartered Accountants Act, 1949 (38 of 1949) or as a registered accountant under any law for the time being in force or partly as a registered accountant and partly as a chartered accountant for at least ten years: Provided that one of the members of the Appellate Tribunal shall be from category mentioned in clause (f); or (g) has been a member of the Indian Audit and Accounts Service and has held the post of Joint Secretary or equivalent post in that Service for at least three years.

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3.  No sitting Judge of the Supreme Court or of a High Court shall be appointed under this section except after consultation with the Chief Justice of India.









  

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