Section 3(3) in The Land Ports Authority of India Act, 2010
(3)The Authority shall consist of—(a)a Chairperson;(b)two Members, out of whom one shall be Member (Planning and Development) and other shall be Member (Finance);(c)not more than nine members, ex officio, to be appointed by the Central Government from amongst the officers, not below the rank of the Joint Secretary to the Government of India, representing the ministries or departments of the Government of India dealing with Home Affairs, External Affairs, Revenue, Commerce, Road Transport and Highways, Railways, Defence, Agriculture and Cooperation, Law and Justice;(d)the Chief Secretary or his nominee not below the rank of the Secretary to the Government of the respective State where the integrated check posts are located;(e)two representatives, one of whom shall be from recognised bodies of workers and the other shall be from traders, to be appointed by the Central Government; and(f)such other representatives as the Central Government may co-opt for functional purposes.
