Section 6(3) in The Prevention of Money-Laundering Act, 2002
(3)A person shall, however, not be qualified for appointment as Member of an Adjudicating Authority,(a)in the field of law, unless he(i)is qualified for appointment as District Judge; or(ii)has been a member of the Indian Legal Service and has held a post in Grade I of that service;(b)in the field of finance, accountancy or administration unless he possesses such qualifications, as may be prescribed.
