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Union of India - Section

Section 3 in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003

3. Qualification for appointment as Chairman.

- A person shall not be qualified for appointment as a Chairman unless he holds the post of a Secretary to the Government of India and possesses professional knowledge and experience in all or any of the areas pertaining to Management, Administration, Law, Finance and highway engineering.