Section 4 in The Oil And Natural Gas Commission Act, 1959
4. Composition of the Commission.
The Commission shall consist of a chairman and not less than two, and not more than eight, other members appointed by the Central Government and the members may be required to render whole-time or part-time service, as the Central Government may direct ; Provided that one of the members shall be a whole-time Finance Member in charge of the financial matters relating to the Commission :Provided further that the Central Government may, if it thinks fit, appoint one of the members as vice-chairman of the Commission.
