Section 5(3) in The Warehousing (Development and Regulatory) Authority, appointment of Chairperson and other members Rules, 2013
(3)The appointment of other members shall be from amongst persons who are holding or have held the post of Joint Secretary to the Government of India; or equivalent in pay scale to Joint Secretary to the Government of India in an autonomous body or research institution financed substantially by the Central Government or the State Government, or full time Director on the Board of Directors of a public Sector Undertaking classified under Schedule 'A' by the Department of Public Enterprises (Ministry of Heavy Industries and Public Enterprises), or Director in a large Public or Private Sector Finance Institution or Bank or Insurance Company, or full time Director on the Board of Directors of a Private Sector Undertaking with comparable status or turnover vis-à-vis Schedule 'A' Public Sector Undertaking.
