(1)The Central Government shall, by notification, establish a Committee to be called the Committee on Antarctic Governance and Environmental Protection consisting of the following members, namely:—(a)Secretary, Ministry of Earth Sciences, Chairperson, ex officio;(b)ten members not below the rank of Joint Secretary, ex officio, to be nominated by the Central Government, from any of the Ministries or Departments or organisations of the Central Government dealing with,—(i)Defence;(ii)External Affairs;(iii)Finance;(iv)Fisheries;(v)Legal Affairs;(vi)Science and Technology;(vii)Shipping;(viii)Tourism;(ix)Environment;(x)Communication;(xi)Space;(xii)National Centre for Polar and Ocean Research; and(xiii)National Security Council Secretariat;(c)two experts to be nominated by the Central Government, from the fields of,—(i)Antarctic environment; and(ii)Geo-politics;(d)such other experts in the relevant field, to be nominated by the Central Government.
