Section 28(2) in The Prevention of Money-Laundering Act, 2002
(2)A person shall not be qualified for appointment as a Member unless he[- - -] [Clause (a) omitted by Act 21 of 2009, Section 9.](b)has been a Member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years; or(c)has been a member of the Indian Revenue Service and has held the post of Commissioner of Income-tax or equivalent post in that Service for at least three years; or(d)has been a member of the Indian Economic Service and has held the post of Joint Secretary or equivalent post in that Service for at least three years;(e)has been a member of the Indian Customs and Central Excise Service and has held the post of a Joint Secretary or equivalent post in that Service for at least three years; or(f)has been in the practice of accountancy as a chartered accountant under the Chartered Accountants Act, 1949 (38 of 1949) or as a registered accountant under any law for the time being in force or partly as a registered accountant and partly as a chartered accountant for at least ten years:Provided that one of the members of the Appellate Tribunal shall be from category mentioned in clause (f); or(g)has been a member of the Indian Audit and Accounts Service and has held the post of Joint Secretary or equivalent post in that Service for at least three years.
