Section 7 in The Indian Council Of World Affairs Act, 2001
7. Composition of the Council.
(1)On and from the 1st day of September, 2001 and until the appointment of date under sub-section (2), the Council shall consist of the following members, namely:-(a)the Vice-President of India, who shall be President, ex officio;(b)the Prime Minister of India;(c)the speaker of the Lok Sabha;(d)the Leader of the House, Rajya Sabha;(e)the Leader of the Opposition, Lok Sabha;(f)the Leader of the Opposition, Rajya Sabha.(2)On and from such date as may be appointed by the Central Government by notification in the official Gazatte [----] [Certain words omitted by Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ] the council shall consist of the following members, namely :-(a)the Vice-President of India, who shall be the President, ex officio;(b)three Vice-Presidents [to be nominated, in the first instance by the Council constituted under sub-section (1) and thereafter by the Council constituted under this sub-section] [Substituted by [as may be nominated by the Council] Indian Council of World Affairs Act, 2001(5 of 2004) ](c)[ Director-General, ex officio Member-Secretary;] [Substituted by [(c) a Director-General to be nominated by the Council;] Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ](d)five members of the Lok Sabha to be nominated by the Speaker of the Lok Sabha and three members of the Rajya Sabha to be nominated by the Chairman of the Rajya Sabha;(e)seven members, who are distinguished in the field of diplomacy, international affairs, international law, Multilateral or United Nations affairs, security and disarmament [to be nominated, in the first instance by the Council constituted under sub-section (1) and thereafter by the Council constituted under this sub-section] [Substituted by [to be nominated by the Council] Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004)](f)seven members, who are representatives (of which at least two shall be the Vice-Chancellors) of Universities or research institutions of higher learning from amongst experts in the fields of history, economics and other social sciences [to be nominated, in the first instance by the Council constituted under sub-section (1) and thereafter by the Council constituted under this sub-section] [Substituted by [to be nominated by the Council] Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ](g)seven members, who are [either media personalities or persons from organisations] [Substituted by[either media personalities or representatives of organisations] Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ] such as India International Centre, Centre for Policy Research, Indian Council of Social Science Research, Institute of Defence Studies and Analyses, Indian Council of Cultural Relations, and interested in the work and objectives of the Council to be nominated [Substituted by[selected]Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ] by the Governing Body of the Council;(h)five members [from Business or] [Substituted by [who are representatives of Business or] Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ] Chambers of Commerce, Federation of Indian Chambers of Commerce and Industry, Confederation of Indian Industry, Associated Chambers of Commerce and Industry of India, Federation of Indian Export Or anisations to be nominated by the Governing Body of the Council;(i)three members from the Ministry of External Affairs, ex officio [ Foreign Secretary, Financial Advisor, and Dean (Foreign Service Institute)], [--] [Certain words omitted by Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ](j)five members to be nominated by the Central Government to represent respectively the Ministries of the Central Government dealing with Education, Culture, Urban Development, Science and Technology and Defence, ex officio.(3)It is hereby declared that the office of the member of the Council shall not disqualify its holder for being chosen as, or for being, a Member of either House of Parliament.(4)A person shall be disqualified for being nominated or selected as a member if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court.
