Section 34(4) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(4)[ The Central Government and the State Government shall nominate one member each to the Fare Fixation Committee:Provided that a person who is or has been an Additional Secretary to the Government of India or holds or has held an equivalent post in the Central Government or the State Government shall be qualified to be nominated as a member.] [Substituted by Act No. 34 of 2009.]
