(1)   The Federal Government shall appoint an Income Tax Settlement Commission to exercise the powers and discharge the functions conferred on it under this Chapter.

(2)   The Commission shall consist of a Chairman and as many members and associate members as may be necessary and shall function within the Division of the Federal Government dealing with revenue.

(3)   The members of the Commission shall be appointed by the Federal Government from amongst persons of integrity and outstanding ability having special knowledge of, and experience in, matters relating to income tax law and accounts.

(3A) The Federal Government may also appoint from amongst person of integrity and outstanding ability a person with such experience as may be prescribed, being a Chartered Accountant or a Cost and Management Accountant or possessing such qualification as may be prescribed by the Federal Government, as an associate member of the Commission:

Provided that the number of associate members shall not exceed the number of benches of the Commission.

(3B) The terms, conditions and tenure of service of the associate members shall be determined by the Federal Government.

(4)   The Federal Government shall ordinarily appoint the senior most member of the Commission to be the Chairman thereof.