Section 19(2) in Companies (Registered Valuers and Valuation) Rules, 2017
(2)The Committee shall comprise of-(a)a Chairperson who shall be a person of eminence and well versed in valuation, accountancy, finance, business administration, business law, corporate law, economics;(b)one member nominated by the Ministry of Corporate Affairs;(c)one member nominated by the Insolvency and Bankruptcy Board of India;(d)one member nominated by the Legislative Department;(e)up to four members nominated by Central Government representing authorities which are allowing valuations by registered valuers;(f)up to four members who are representatives of registered valuers organisations, nominated by Central Government.(g)Up to two members to represent industry and other stakeholder nominated by the Central Government in consultation with the authority;(h)[ Presidents of, the Institute of Chartered Accountants of India, the Institute of Company Secretaries of India, the Institute of Cost Accountants of India as ex-officio members.] [Inserted by Notification No. G.S.R. 559(E), dated 13.6.2018 (w.e.f. 18.10.2017)]
