Section 3(3) in The National Highways Authority of India Act, 1988
(3)[ The Authority shall consist of-(a)a Chairman;(b)not more than six full-time members; and(c)not more than six part-time members, to be appointed by the Central Government by notification in the Official Gazette:Provided that the Central Government shall, while appointing the part-time members, ensure that at least two of them are non-Government professionals having knowledge or experience in financial management, transportation planning or any other relevant discipline. [Substituted by Act No. 19 of 2013]to be appointed by the Central Government by notification in the Official Gazette.
