Section 3(1) in The Export (Quality Control And Inspection) Act, 1963
(1)The Central Government may, by notification in the Official Gazette, establish, with effect from such date as may be specified in the notification, a Council to be known as the Export Inspection Council, which shall consist of--(a)a Chairman to be appointed by the Central Government;(b)the Director of Inspection and Quality Control, ex officio, who shall be the Secretary;(c)the Honorary Adviser on Standardization to the Government of India and Director of Indian Standards Institution, ex officio;(d)the Agricultural Marketing Adviser to the Government of India, ex officio;(e)the Director-General of Commercial Intelligence and Statistics, ex officio;(f)[fifteen] [Substituted by Act 40 of 1984, Section 3 (w.e.f. 2-7-1984).] other members nominated by the Central Government three of whom shall be persons representing the agencies referred to in section 7.
