Section 2 in The Inland Waterways Authority Of India (Amendment) Act, 2001
2. Amendment of section 3.-
In the Inland Waterways Authority of India Act, 1985 (82 of 1985 ) (hereinafter referred to as the principal Act), in section 3, for sub- section (3), the following sub- section shall be substituted, namely:-" (3) The Authority shall consist of the following members, namely:-(a) a Chairman;(b)a Vice- Chairman;(c)not more than three full- time members; and(d)not more than three part- time members, to be appointed by the Central Government by notification in the Official Gazette.".
