Section 3(3) in The Science And Engineering Research Board Act, 2008
(3)The Board shall consist of the following persons, namely:-(a)Secretary to the Government of India in the Department of Science and Technology, ex officio-Chairperson;(b)Member-Secretary, Planning Commission, 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 Expenditure, Ministry of Finance or his nominee, ex officio-Member;(g)Secretary to the Government of India in the Department of Health Research, ex officio-Member;(h)not more than three members to be appointed by the Central Government from amongst persons having experience in scientific research in different disciplines in academic institutions;(i)not more than three members to be appointed by the Central Government from amongst persons having experience in scientific research in different disciplines in Government research laboratories;(j)not more than four members to be appointed by the Central Government from amongst persons having experience in scientific research in different disciplines in the industry, international projects on science and technology, socio-economic sectors and other Government research laboratories.
