Section 5 in The Punjab Infrastructure (Development & Regulation) Act, 2002
5. Composition of the Authority.
(1)The Authority shall consist of a Chairperson and not less than [two] [Word 'three' substituted by Punjab Act No. 22 of 2003.] and not more than six members, appointed by the State Government with the approval of the Chief Minister of Punjab by notification.(2)The Chairperson, shall either be a retired Chief Justice or a serving or retired Judge of the Supreme Court or a retired Chief Justice of a High Court or a serving or retired Judge of a High Court or a serving or retired officer of the rank and status of the Chief Secretary of the State of Punjab or Secretary to the Government of India.(3)The members shall possess the qualification specified in sub-section (5).(4)The State Government may appoint one of the members, by notification as Vice-Chairperson of the Authority.(5)The members appointed under sub-section (1), shall have the following qualifications and experience in the fields of Management of Infrastructure Sectors or Infrastructure Projects, Law, Finance, Economics or Commerce :-(i)Qualifications and experience in the field of management of infrastructure sector or infrastructure project :- Relevant professional qualifications and a minimum experience of ten years of working after acquiring the said qualifications in a Government department or public sector organisation or in a private sector organisation; having annual turnover of one hundred crore rupees or more in any infrastructure sector in respect of conceptualizing, appraisal, development, financing or implementation of infrastructure projects;(ii)Qualifications and experience in the field of Law. - A serving or a retired District and Sessions Judge or a person qualified to be a District and Sessions Judge;(iii)Qualifications and experience in the field of Finance, Economics or Commerce :-Qualifications:(a)Membership of the Institute of Chartered Accountants of India ; or(b)Post Graduation in Economics, Commerce, Management or Engineering.Experience :(a)Ten years' experience of working after acquiring the said qualifications in a Government department or public sector;organisation or in a private sector organisation having annual turnover of one hundred crore rupees or more(b)Ten years' teaching experience in a university or a college, recognised by the University Grants Commission or an institute recognised by the All India Council of Technical Education.(6)Before appointing any person to the Authority as a Chairperson or Vice- Chairperson or member, as the case may be, the State Government shall satisfy itself that the person does not have any financial or other interest, which may affect prejudicially his functioning as a Chairperson or Vice- Chairperson or member of the Authority
