(1)The Finance Committee shall consist of the following members, namely:-(i)the Director General, who shall be the Chairman of the Committee;(ii)the Deputy Director General;(iii)the Director of Research and Development;(iv)two members of the Board (one of them shall be a Government nominee on the Board) to be nominated by the Board.(v)the Directors;(vi)one expert in the field of finance, to be nominated by the State Government;(vii)one professor, by rotation, to be nominated by the Board.(2)The Registrar shall he the Secretary of the Committee.(3)The term of office of the members nominated under clauses (iv), (vi) and (vii) shall be three years.
