Section 4 in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
4. Constitution of the committee.
- The Committee shall consist of the following members, namely:(a)the Secretary to the Government of India in the Ministry of Shipping and Transport, who shall be the Chairman, ex-officio;(b)the Nautical Adviser to the Government of India, ex-officio;(c)the Financial Adviser, Ministry of Shipping and Transport, ex-officio;(d)the Chief Hydrographer to the Government of India, ex-officio;(e)one representative of the Federation of Indian Chambers of Commerce and Industries;(f)one representative of the Associated Chambers of Commerce of India;(g)two representatives of the Indian National Shipowners' Association;(h)two nominees of the Central Government representing sailing vessels interests, one each from the West and East Coasts of India;(i)one nominee of the Central Government representing Inter-Ports Consultative Organization;(j)two Members of Parliament, one each from the Lok Sabha and the Rajya Sabha;(k)the Director General of Lighthouse and Lightships, who shall be the Member-Secretary, ex-officio.
