(2)The Advisory Committee shall consist of the following members, namely:-(a)a Chairperson who shall be a person of eminence well-versed in accountancy, finance, business administration, business law, economics or similar discipline;(b)one member each nominated by the Institute of Chartered Accountants of India constituted under the Chartered Accountants Act, 1949 (38 of 1949), the Institute of Cost and Works Accountants of India constituted under the Cost and Works Accountants Act, 1959 (23 of 1959) and the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980 (56 of 1980);(c)one representative of the Central Government to be nominated by it;(d)one representative of the Reserve Bank of India to be nominated by it;(e)one representative of the Comptroller and Auditor-General of India to be nominated by him;(f)a person who holds or has held the office of professor in accountancy, finance or business management in any university or deemed university;(g)the Chairman of the Central Board of Direct Taxes constituted under the Central Boards of Revenue Act, 1963 (54 of 1963) or his nominee;(h)two members to represent the chambers of commerce and industry to be nominated by the Central Government; and(i)one representative of the Securities and Exchange Board of India to be nominated by it.
