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Union of India - Section
Section 8 in The Weapons of Mass Destruction and their Delivery Systems, Appointment of Advisory Committees and their Powers and Duties Rules, 2006
8. Composition of the Advisory Committee on Export Control of Dual-Use Items.
| (a) | the Additional Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry - | ex officioChairperson; |
| (b) | the Joint Director, Directorate of Revenue Intelligence,Ministry of Finance - | ex officiomember; |
| (c) | the Senior Technical Officer (International Customs Division),Department of Revenue, Ministry of Finance - | ex officiomember; |
| (d) | the Director, Department of Biotechnology, Ministry of Scienceand technology - | ex officiomember; |
| (e) | the Director, Department of Chemicals and Petrochemicals,Ministry of Chemicals and Fertilizers- | ex officiomember; |
| (f) | the Joint Director, National Authority, Chemical WeaponsConvention - | ex officiomember; |
| (g) | the Programme Director, Department of Space - | ex officiomember; |
| (h) | the Director (National Disaster Management-II) in theMinistry of Home Affairs - | ex officiomember; |
| (i) | the Scientific Officer, Department of Atomic Energy - | ex officiomember; |
| (j) | the Director (International Co-operation), Defence ResearchDevelopment organisation, Ministry of Defence - | ex officiomember; |
| (k) | the Director (Bharat Earth Movers Limited and ExportPromotion), Department of Defence Production in the Ministry ofDefence - | ex officiomember; |
| (l) | the Joint Director, National Security Council Secretariat- | ex officiomember; |
| (m) | the Deputy Secretary (Disarmament and International SecurityAffairs) in the Ministry of External Affairs - | ex officiomember; |
| (n) | the Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry - | ex officiomember Secretary; |