(2)The National Authority shall consists of the Chairperson and such number of other members, not exceeding nine, as may be prescribed by the Central Government and, unless the rules otherwise provide, the National Authority shall consist of the following:-(a)the Prime Minister of India, who shall be the Chairperson of the National Authority, ex officio ;(b)other members, not exceeding nine, to be nominated by the Chairperson of the National Authority.
