Section 7(2) in The Anusandhan National Research Foundation Act, 2023
(2)The Executive Council referred to in sub-section (1) shall consist of the following, nominated by the President of the Governing Board, namely:—(a)the Principal Scientific Advisor to the Government of India, ex officio—Chairperson;(b)Secretary to the Government of India in the Department of Science and Technology, ex officio—Member;(c)Secretary to the Government of India in the Department of Biotechnology, ex officio—Member;(d)Secretary to the Government of India in the Department of scientific and Industrial Research, ex officio—Member;(e)Secretary to the Government of India in the Ministry of Earth Sciences, ex officio—Member;(f)Secretary to the Government of India in the Department of Higher Education, ex officio—Member;(g)Secretary to the Government of India in the Department of Health Research, ex officio—Member;(h)Secretary to the Government of India in the Department of Defence Research and Development, ex officio—Member;(i)Secretary to the Government of India in the Department of Atomic Energy, ex officio—Member;(j)Secretary to the Government of India in the Department of Space, ex officio—Member;(k)Secretary to the Government of India in the Department of Agricultural Research and Education, ex officio—Member; and Meetings of Governing Board.(l)the Chief Executive Officer of the Foundation appointed under section 11, ex officio—Member-Secretary.
