Section 6 in International Financial Services Centres Authority (Salary, Allowances and other Terms and Conditions of Service of Chairperson and Members) Rules, 2020.
6. Terms and Conditions of Service of Chairperson and Members.
(1)The Chairperson and the whole-time Member shall be a person who shall not have any financial or other interests as are likely to affect prejudicially his functions as such Chairperson or Member.(2)The Chairperson or whole-time Member shall, before entering upon his office, declare his assets, and his liabilities and financial and other interests.(3)The Chairperson and whole-time Member shall not accept any employment either under the Central Government or under any State Government, or appointment in any financial institution in the International Financial Services Centres, before the expiry of a period of two years from the date of demitting the office in the Authority, except with the previous sanction of the Central Government.
