Section 5 in Guidelines for the disposal of Enemy Property Order, 2018
5. Constitution of Committee for disposal of enemy property.
(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(2)The Committee shall give its recommendation to the Central Government for the disposal of enemy property or the manner in which the enemy property may be dealt with and matters connected therewith.(3)The quorum for a meeting of the Committee shall be half its total strength.
