The Chairman of the Commission shall be selected from among persons who have had experience in public affairs, and the four other 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 of the finances and accounts of Government; or (c) have had wide experience in financial matters and in administration; or (d) have special knowledge of economies.Open in Lexace · Ask the AI about this section
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