Section 4(1) in The Rajiv Gandhi Science And Technology Commission Act, 2004
(1)The Commission shall consist of, —(a)a Chairman, to be appointed by the Government, who shall be a person who is an eminent scientist having wide and varied experience in application of developments in science and technology for the solution of problems facing the society and preferably experience of socio-economic analysis;(b)a Member-Secretary, to be appointed by the Government, who shall be a person who is preferably a senior scientist having wide and varied experience in application of developments in science and technology to the solution of problems facing the society and preferably experience of socio-economic analysis. The Member-Secretary shall be the executive head of the Commission's establishment. Selection of the person for appointment as a Member-Secretary may be done on the lines of the prevailing methods adopted by the Government of India for appointments to senior scientific positions, such as through a Search Committee, advertisement, etc.;(c)not more than five other non-official members, to be appointed by the State Government, out of whom, —(i)not more than two members shall be from amongst persons who are experts in the field of science and technology and have proven record of experience of application of developments in science and technology for the benefit of the society;(ii)at least one member shall be from the field of research and development in science and technology for the benefit of society;(iii)the remaining members shall be chosen from amongst the persons—(A)who have knowledge of, or experience in, industry or agriculture; or(B)who are members of the engineering profession:Provided that, not less than one-half of the non-official members shall be from amongst the persons who are not in the employment of the State Government, Central Government or any other State Government or their undertakings;(d)the Chief Secretary, Secretary of Finance Department, Secretary of Planning Department and the Secretary-in-charge of Science and Technology, of the Government shall be the ex-officio members of the Commission:Provided that, Secretary of Finance Department shall be designated as the Member-Finance of the Commission. His views and opinion in the financial matters of the Commission shall, as far as possible, be accepted by the commission. In such cases, the decisions on financial matters could be taken by a simple majority of the members present. Where there is a difference of opinion between the views of the other members including the Chairman and the Member-Finance, the matter shall be decided by two-third majority of the members present.
