Section 6(4) in International Financial Services Centres Authority Act, 2019
(4)No Member, other than ex officio Member, shall, for a period of two years from the date on which they cease to hold office as such, except with the previous approval of the Central Government, accept -(a)any employment either under the Central Government or under any State Government; or(b)appointment in any financial institution in the International Financial Services Centres.
