Section 4(1) in The Securities and Exchange Board of India Act, 1992
(1)The Board shall consist of the following members, namely:—(a)a Chairman;(b)two members from amongst the officials of the Ministry of the Central Government dealing with Finance and administration of the Companies Act, 1956 (1 of 1956);(c)one member from amongst the officials of the Reserve Bank;(d)five other members of whom at least three shall be the whole-time members, to beappointed by the Central Government.
