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Union of India - Section
Section 6 in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
6. Composition of Advisory Committee on Chemical Weapons and Related Items
| (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; |