(a) a person who is or has been a Judge of the Supreme Court, to be appointed by the Central Government, who shall be its President: 3[ Provided that no appointment under this clause shall be made except after consultation with the Chief Justice of India;]

(b) four other members who shall be persons of ability, integrity and standing and have adequate knowledge or experience of, or have shown capacity in dealing with, problems relating to economics, law, commerce, accountancy, industry, public affairs or administration, one of whom shall be a woman: 4[ Provided that every appointment under this clause shall be made by the Central Government on the recommendation of a selection committee consisting of the following, namely:--

(a) a person who is a Judge of the Supreme Court, to be nominated by the Chief Justice of India-- Chairman,

(b) the Secretary in the Department of Legal Affairs in the Government of India-- Member,

(c) Secretary of the Department dealing with consumer affairs in the Government of India]-- Member.].