(2)The Serious Fraud Investigation Office shall be headed by a Director and consist of such number of experts from the following fields to be appointed by the Central Government from amongst persons of ability, integrity and experience in,—(i)banking;(ii)corporate affairs;(iii)taxation;(iv)forensic audit;(v)capital market;(vi)information technology;(vii)law; or(viii)such other fields as may be prescribed.
