(1)The Central Government shall, by notification, constitute an Appellate Authority consisting of-(a)a person who is or has been a judge of a High Court, to be its Chairperson;(b)two members to be appointed from amongst the persons who have been members of the Council for at least one full term and who is not a sitting member of the Council;(c)two members to be nominated by the Central Government from amongst persons having knowledge and practical experience in the field of law, economics, business, finance or accountancy.
