Section 3(1) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002
(1)The Central Government may, by notification in the official Gazette, appoint an officer not below the rank of a Joint Secretary to the Government of India or such other officer as it may think fit as the Director General (Specific Safeguard) hereinafter referred to as the Director General for the purposes of these rules.
