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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Weapons of Mass Destruction and their Delivery Systems, Appointment of Advisory Committees and their Powers and Duties Rules, 2006

(1)The Advisory Committee on Nuclear and Nuclear Related Items shall consist of the following members, namely:-
(a) the Director, Strategic Planning Group, Department of AtomicEnergy - ex officioChairperson;
(b) the Assistant Scientific Secretary, Department of Space- ex officiomember;
(c) the Joint Director, Directorate of Revenue Intelligence,Ministry of Finance - ex officiomember;
(d) The Senior Technical Officer (International Customs Division)Department of Revenue, Ministry of Finance- ex officiomember;
(e) the Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry - ex officiomember;
(f) the Director (International Co-operation), Defence ResearchDevelopment Organisation, Ministry of Defence - ex officiomember;
(g) the Director (National Disaster Management-II) in theMinistry of Home Affairs - ex officiomember;
(h) the Director (Disarmament and International Security Affairs)in the Ministry of External Affairs - ex officiomember;
(i) the Director, Army Head Quarter, Ministry of Defence - ex officiomember;
(j) the Scientific Officer, Department of Atomic Energy - ex officiomember Secretary;