47A. Indirect Taxes Settlement Commission.-

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

(2)  The Commission shall consist of a Chairman and as many 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 customs, central excise and sales tax laws and procedures, and having not less than twenty two years of service in the customs, central excise or sales tax department:

Provided that the Federal Government may also appoint suitable number of associate members, not exceeding one associate member for each bench of the Commission, from amongst persons of integrity and outstanding ability who are qualified chartered accountants or cost accountants or possess such qualifications and experience as may be specified by the Federal Government.

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