Section 3(3) in The Inland Waterways Authority Of India Act, 1985
(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.][Substituted by Inland Waterways Authority of India Act, 2001(40 of 2001) ]
