Section 3(3) in The Airports Authority Of India Act, 1994
(3)The Authority shall consist of-(a)a Chairperson to be appointed by the Central Government;(b)the Director-General of Civil Aviation, or an officer not below the rank of the Deputy Director General of Civil Aviation, to be appointed by the Central Government, ex officio ;(c)not less than eight and not more than fourteen members to be appointed by the Central Government.
