Monopolies and Restrictive Trade Practices Act, 1969
5. Establishment and constitution of the Commission
(1) For the purposes of this Act, the Central Government shall
establish, 28[by notification], a Commission to be known as the
Monopolies and Restrictive Trade Practices Commission which shall consist of a
Chairman and not less than two and not more than eight other members, to be
appointed by the Central Government.
(2) The Chairman of the Commission shall be a person who is, or
has been or is qualified to be, a judge of the Supreme Court or of a High Court
and the members thereof shall be persons of ability, integrity and standing who
have adequate knowledge or experience of, or have shown capacity in dealing
with, problems relating to Economics, Law, Commerce,
Accountancy, Industry, Public Affairs or Administration.
(3) Before appointing any person as a member of the Commission,
the Central Government shall satisfy itself that the person does not, and will
not, have, any such financial or other interest as is likely to affect
prejudicially his functions as such member.