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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(3) in The Railways Act, 1989

(3)The Vice-Chairman and three other members shall be appointed by the Central Government from amongst persons who are or have been working in the Civil Engineering, Finance and Traffic disciplines of any railway administration and having adequate experience in the relevant discipline as the Central Government may consider necessary.