Section 5 in The Warehousing (Development and Regulatory) Authority, appointment of Chairperson and other members Rules, 2013
5. Criteria for appointment.
(1)The Chairperson and other members of the Authority should be persons of ability, integrity and standing who have wide knowledge and experience in inventory management, insurance, preservation, quality control, agriculture, banking, finance, economics, law or administration.(2)The appointment of Chairperson shall be from amongst persons who are holding or have held the post of Secretary to the Government of India; or equivalent in pay scale to Secretary to the Government of India in an autonomous body or research institution financed substantially by the Central Government or the State Government, or Chairperson or Managing Director in Public Sector Undertakings classified under Schedule 'A' by the Department of Public Enterprises (Ministry of Heavy Industries and Public Enterprises) or Chief Executive in large Public or Private Sector Finance Institution or Bank or Insurance company, or Chief Executive Officer of Private Sector Undertaking with comparable status of turnover vis-à-vis Schedule 'A' Public Sector Undertaking.(3)The appointment of other members shall be from amongst persons who are holding or have held the post of Joint Secretary to the Government of India; or equivalent in pay scale to Joint Secretary to the Government of India in an autonomous body or research institution financed substantially by the Central Government or the State Government, or full time Director on the Board of Directors of a public Sector Undertaking classified under Schedule 'A' by the Department of Public Enterprises (Ministry of Heavy Industries and Public Enterprises), or Director in a large Public or Private Sector Finance Institution or Bank or Insurance Company, or full time Director on the Board of Directors of a Private Sector Undertaking with comparable status or turnover vis-à-vis Schedule 'A' Public Sector Undertaking.(4)Subject to the provision of Section 26(1) of the Act, the reappointment of the Chairperson or any other member shall be made in accordance with procedures laid out in Rule 4.
