Section 56(2) in THE MAJOR PORT AUTHORITIES ACT, 2021
(2)A person shall not be qualified for appointment as a member of the Adjudicatory Board unless he is—(a)a retired Chief Secretary of a State Government or equivalent; or(b)a retired Secretary of the Government of India or equivalent, and has an experience of not less than twenty years in the field of finance, commerce, administration, maritime, shipping or port related matters.
