Section 3(1) in International Financial Services Centres Authority (Salary, Allowances and other Terms and Conditions of Service of Chairperson and Members) Rules, 2020.
(1)The Chairperson and Member shall be appointed by the Central Government on the recommendation of a Selection Committee consisting of the following persons, namely:-(a)Cabinet Secretary - Chairman;(b)Principal Secretary to the Prime Minister or his nominee - member;(c)Secretary, Department of Economic Affairs - member;(d)three experts of repute (to be nominated by the Central Government from a panel of experts in the fields of Finance, Economics, Law, Public Administration, Financial Markets and related subjects maintained by it) - member.
