Section 21 in The Foreign Exchange Management Act, 1999
21. Qualifications for appointment of Chairperson, Member and Special Director (Appeals).
(1)A person shall not be qualified for appointment as the Chairperson or a Member unless he(a)in the case of Chairperson, is or has been, or is qualified to be, a Judge of a High Court; and(b)in the case of a Member, is or has been, or is qualified to be, a District Judge.(2)A person shall not be qualified for appointment as a Special Director (Appeals) unless he(a)has been a member of the Indian Legal Service and has held a post in Grade I of that Service; or(b)has been a member of the Indian Revenue Service and has held a post equivalent to a Joint Secretary to the Government of India.
