Section 10(2) in Registration and Licensing of Industrial Undertakings Rules, 1952
(2)[ The Central Government may, by notification in the Official Gazette, appoint one or more committees, consisting of such number of members as it may think fit, to represent the Ministries or Departments of the Central Government dealing with,-(a)Department for Promotion of Industry and Internal Trade;(b)Industries specified in the First Schedule to the Act;(c)Home Affairs;(d)Commerce;(e)Corporate Affairs:Provided that the Central Government may, if it deems fit, include in such committee any other member to represent any other Ministry or Department.] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.]
