Section 10FR(3) in The Companies (Second Amendment) Act, 2002
(3)A Member of the Appellate Tribunal shall be a person of ability, integrity and standing having special knowledge of, and professional experience of not less than twenty- five years in, science, technology, economics, banking, industry, law, matters re ating to labour, industrial finance, industrial management, industrial reconstruction, administration, investment, accountancy, marketing or any other matter, the special knowledge of, or professional experience in which, would be in the opinion of the C ntral Government useful to the Appellate Tribunal.
