Section 5(2) in The Warehousing (Development and Regulatory) Authority, appointment of Chairperson and other members Rules, 2013
(2)The appointment of Chairperson shall be from amongst persons who are holding or have held the post of Secretary to the Government of India; or equivalent in pay scale to Secretary to the Government of India in an autonomous body or research institution financed substantially by the Central Government or the State Government, or Chairperson or Managing Director in Public Sector Undertakings classified under Schedule 'A' by the Department of Public Enterprises (Ministry of Heavy Industries and Public Enterprises) or Chief Executive in large Public or Private Sector Finance Institution or Bank or Insurance company, or Chief Executive Officer of Private Sector Undertaking with comparable status of turnover vis-à-vis Schedule 'A' Public Sector Undertaking.
