Section 5(2) in The Anusandhan National Research Foundation Act, 2023
(2)The Governing Board referred to in sub-section (1) shall consist of the following, namely:—(a)the Prime Minister of India, ex officio—President;(b)the Union Minister of Science and Technology, ex officio—Vice-President;(c)the Union Minister of Education, ex officio—Vice-President;(d)a Member from the NITIAayog dealing with science and technology, ex officio—Member;(e)Secretary to the Government of India in the Department of Science and Technology, ex officio—Member;(f)Secretary to the Government of India in the Department of Scientific and Industrial Research, ex officio—Member;(g)Secretary to the Government of India in the Department of Biotechnology, ex officio—Member;(h)Secretary to the Government of India in the Department of Higher Education, ex officio—Member; and Governing Board.(i)the Principal Scientific Advisor to the Government of India, ex officio—Member-Secretary.
