Section 3 in The Land Ports Authority of India Rules, 2011
3. Terms of office and conditions of service of the Members.
(1)The Chairperson of the Land Ports Authority of India shall be of the rank of Additional Secretary to the Government of India and shall be chosen from amongst persons who have special knowledge and experience in the field of security, transport, industry, commerce, law, finance or public administration.(2)The Member (Planning and Development) and Member (Finance) shall be of the level of Joint Secretary to the Government of India and the Member (Planning and Development) shall be chosen from amongst persons who have special knowledge and experience in the field of Planning and Development and the Member (Finance) shall be chosen from amongst persons who have special knowledge and experience in the field of finance and commerce.(3)The Chairperson, Member (Planning and Development) and Member (Finance) shall be whole-time Members of the Authority.(4)Subject to the provision of section 6, every whole-time Member shall hold office for a period of five years from the date on which he assumes office or till he attains the age of sixty years, whichever is earlier.(5)The Member who shall be appointed by the Central Government to represent the recognised bodies of workers shall hold office for a period of three years.(6)The Member who shall be appointed by the Central Government to represent the traders shall hold office for a period of three years.(7)The Central Government may co-opt such other representatives for functional purposes for period of three years.
