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Union of India - Section

Section 4 in The Petroleum And Natural Gas Regulatory Board Act, 2006

4. Qualifications for appointment of Chairperson and other members .-(1) The Central Government shall appoint the Chairperson and other members of the Board from amongst persons of eminence in the fields of petroleum and natural gas industry, management, finance, law, administration or consumer affairs:

Provided that no person shall be appointed as Member (Legal) unless he-(a)is qualified to be a Judge of a High Court; or(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.
(2)The Central Government shall, for the purposes of selecting the Chairperson and after members of the Board and for preparing a panel of persons to be considered for appointment as the Technical Member (Petroleum and Natural Gas) of the Appellate Tribunal, constitute a Search Committee consisting of-
(i)Member, Planning Commission in charge of the
energy sector -Chairperson;
(ii)Secretary to the Government of India, Ministry of
Petroleum and Natural Gas -Member;
(iii)Secretary to the Government of India, Ministry of
Finance, Department of Economic Affairs -Member;
(iv)Secretary to the Government of India in charge of
Commerce, Ministry of Commerce and Industry -Member; and
(v)Secretary to the Government of India, Department
of Legal Affairs, Ministry of Law and Justice -Member.