Section 4 in The Land Ports Authority of India Rules, 2011
4. Mode of Recruitment.
(1)The Chairperson, Member (Planning and Development) and Member (Finance) shall be appointed by the Central Government from amongst a panel of names to be prepared by a Search-cum-Selection Committee headed by the Secretary (Border Management) in the Ministry of Home Affairs.(2)The search-cum-Selection Committee, constituted by the Central Government for preparation of the panel of names for appointment to the office of the Chairperson and two whole-time Members of the Authority shall consist of-(i)Secretary, Department of Revenue;(ii)Secretary, Department of Commerce;(iii)Advisor, Planning Commission; and(iv)One Member from outside as a subject expert,(3)The Joint Secretary (Border Management) shall be the convener of the Committee.(4)Search-cum-Selection Committee shall regulate it's own procedure for selecting the Chairperson and the other whole-time Members.(5)The Chairperson and other whole-time Members may be selected on deputation or contract basis through an open advertisement.(6)In case the appointment is on deputation basis, -(i)a person who is in the service of the Government of India or of a State Government shall not be appointed as the Chairperson of the Authority unless such person has held-(A)a post equivalent to that of Additional Secretary to the Government of India; or(B)Joint Secretary to the Government of India or equivalent for a period of not less than five years; and(ii)a person who is in the service of Government of India or of a State Government shall not be appointed as whole time Member of the Authority unless such person has held-(A)a post equivalent to the Joint Secretary to the Government of India; or(B)Director to the Government of India or equivalent for a period of not less than four years.(7)In case the appointment is on contract basis, the eligibility shall be determined by the Search-cum-Selection Committee:
