Section 6(1) in The Chemical Weapons Convention Rules, 2016
(1)The Central Government shall appoint a Director from amongst persons who are in the service of the Central Government or of the State Governments:Provided that a person shall not be appointed as Director unless such person holds the post of a Joint Secretary to the Government of India or has held the post of a Director to the Government of India for not less than three years or any equivalent post in the Central Government or the State Government.
