Section 6 in The Chemical Weapons Convention Rules, 2016
6. Directors of Authority.
(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.(2)The number of Directors of the Authority shall be such as may be determined by the Central Government from time to time.(3)The post of Director of the Authority shall be equivalent to a Joint Secretary to the Government of India.(4)The term of office of a Director shall be such as may be determined by the Central Government:Provided that no person shall hold office of Director for more than five years.(5)The Director shall assist the Chairperson in the exercise of the functions of the Authority under the Act.(6)Matters relating to terms and conditions of service of the Directors, with respect to which no expressed provision has been made in these rules, shall be referred by the authority to the Central Government for its decision and the decision of the Central Government thereon shall be final.
