Section 5(1) in International Financial Services Centres Authority Act, 2019
(1)The Authority shall consist of the following Members, to be appointed by the Central Government, namely: -(a)a Chairperson;(b)one Member each to be nominated by -(i)the Reserve Bank of India, ex officio;(ii)the Securities and Exchange Board of India, ex officio;(iii)the Insurance Regulatory and Development Authority of India, ex officio; and(iv)the Pension Fund Regulatory and Development Authority, ex officio;(c)two Members, from amongst the officials of the Ministry dealing with Finance, to be nominated by the Central Government, ex officio; and(d)two other Members to be appointed by the Central Government on the recommendation of a Selection Committee.
