Section 5(1) in Guidelines for the disposal of Enemy Property Order, 2018
(1)The Central Government shall constitute a Committee consisting of the following to be known as Enemy Property Disposal Committee, namely:-(a)Additional Secretary to the Government of India in the Ministry or Department dealing with enemy property ........................................................................Chairman(b)AS and FA in the Ministry or Department dealing with enemy property .......Member(c)Joint Secretary in the Department of Disinvestment and Public Asset Management, Ministry of Finance......................................... .......Member(d)Joint Secretary in the Ministry of Law and Justice ...................................... Member(e)Chief Engineer, CPWD......................................................................................Member(f)Custodian of Enemy Property for India.........................................................Member(g)Joint Secretary in the Ministry or Department dealing with enemy property .....................................................................................................................Member-Secretary
