Section 28(1) in The Prevention of Money-Laundering Act, 2002
(1)A person shall not be qualified for appointment as Chairperson unless he is or has been a Judge of the Supreme Court or of a [High Court or is qualified to be a Judge of the High Court] [Substituted by Act 20 of 2005, Section 3, for "High Court" (w.e.f. 1.7.2005).].
