4. Qualifications for appointment and manner of selection of chairman and members.
(1)The Chairman shall be selected from among persons who have experience in financial and economic matters and in public affairs.(2)The members shall be selected from among persons who-(a)are, or have been, or are qualified to be appointed as Judges of a High Court; or(b)have special knowledge in economics, and of the finances and accounts of the Government; or(c)have wide experience in financial management of the Municipalities and in the administration thereof.
