Section 3(1) in The Chemical Weapons Convention Rules, 2016
(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.
