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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016

(1)The Advisory Committee on Chemical Weapons and Related Items shall consist of the following members, namely:-
(a) Joint Secretary, National Authority Chemical WeaponsConvention (NACWC)- ex officio Chairperson;
(b) Director, Department of Chemicals and Petrochemicals,Ministry of Chemicals and Fertilizers- ex officio member;
(c) Director, Central Revenue Control Laboratory in theDepartment of Revenue, Ministry of Finance- ex officio member;
(d) Under Secretary (Anti Smuggling Unit), Department ofRevenue, Ministry of Finance- ex officio member;
(e) Senior Scientific Officer, Department of Atomic Energy- ex officio member;
(f) Director, Disaster Management in the Ministry of HomeAffairs- ex officio member;
(g) Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry- ex officio member;
(h) Scientist 'G', Defence Research Development Organisation,Ministry of Defence- ex officio member;
(i) Director, Army Head Quarters, Ministry of Defence- ex officio member;
(j) Additional or Joint Director General, Directorate ofRevenue Intelligence, Department of Revenue, Ministry of Finance- ex officio member;
(k) Director (Disarmament and International Security Affairs)in the Ministry of External Affairs- ex officio member;
(l) Joint Director, National Authority, Chemical WeaponsConvention - ex-officio Member Secretary;