The Warehousing (Development and Regulation) Act, 2007
25. Composition of
Authority.
The Authority shall
consist of -
a.
a
Chairperson; and
b.
not
more than two other members, to be appointed by the Central Government from
amongst persons of ability, integrity and standing who have wide knowledge and
experience in inventory management, insurance, preservation, quality control,
agriculture banking, finance, economics, law or administration.