Section 9(3) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
(3)The appropriate Government shall appoint one of the members of the Advisory Board who is, or has been, a Judge of a High Court to be its Chairman, and in the case of a Union Territory, the appointment to the Advisory Board of any person who is a Judge of the High Court of a State shall be with the previous approval of the State Government concerned.
