Section 3 in The National Investigation Agency (Manner Of Constitution Rules, 2008
3. Constitution of the National Investigation Agency
.-The National Investigation Agency shall consist of the following, namely:-(a)a Director-General, not below the rank of Additional Director-General of Police, to be appointed by the Central Government on the same terms and conditions as are applicable to officers of the corresponding rank in the Central Government; and(b)such number of officers and employees as may be specified by the Central Government from time to time.
