Section 3 in The Chemical Weapons Convention Rules, 2016
3. Chairperson of Authority.
(1)The Central Government shall appoint a Chairperson from amongst persons who have special knowledge of, and professional experience in chemistry, science and technology, industry, environment, public administration, international relations, law or management:Provided that a person who is in the service of Government shall not be appointed as Chairperson unless such person has held the post of an Additional Secretary to the Government of India or any equivalent post in the Central Government or the State Government.(2)The Chairperson of the Authority shall hold the office for a term of three years and shall be eligible for re-appointment:Provided that no person shall hold office as Chairperson after he has attained the age of sixty years.(3)The Chairperson shall have the rank equivalent to that of a Secretary to the Government of India and shall be entitled to the same pay, allowances and perquisites.
