(1)The Council shall constitute a Board of Discipline consisting of -(a)a person with experience in law and having knowledge of disciplinary matters and the profession, to be its presiding officer;(b)two members one of whom shall be a member of the Council elected by the Council and the other member shall be nominated by the Central Government from amongst the persons of eminence having experience in the field of law, economics, business, finance or accountancy;(c)the Director (Discipline) shall function as the Secretary of the Board.
