Section 7(3) in The Anusandhan National Research Foundation Act, 2023
(3)The President of the Governing Board may also nominate or appoint the following Members to the Executive Council, namely:—(a)not exceeding two ex officio Members amongst Secretaries of such other Departments or Ministries of the Government of India, not referred to in sub-section (2), as may be notified by the Central Government; and(b)not exceeding three Members amongst distinguished experts who have specialised knowledge in the areas of science and technology in academia, philanthropic sector, research laboratories and industries.
