Section 4(6) in The Land Ports Authority of India Rules, 2011
(6)In case the appointment is on deputation basis, -(i)a person who is in the service of the Government of India or of a State Government shall not be appointed as the Chairperson of the Authority unless such person has held-(A)a post equivalent to that of Additional Secretary to the Government of India; or(B)Joint Secretary to the Government of India or equivalent for a period of not less than five years; and(ii)a person who is in the service of Government of India or of a State Government shall not be appointed as whole time Member of the Authority unless such person has held-(A)a post equivalent to the Joint Secretary to the Government of India; or(B)Director to the Government of India or equivalent for a period of not less than four years.
