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Section 7 in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
7. Composition of the Advisory Committee on Biological Weapons and Related Items
| (a) Scientist "G" or Adviser, Department ofBiotechnology, Ministry of Science and Technology- | ex officio Chairperson; |
| (b) Director (Hazardous Substances Management Division) in theMinistry of Environment and Forests- | 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, Department of Chemicals and Petrochemicals,Ministry of Chemicals and Fertilizers | ex officio member; |
| (g) Director Disaster Management in the Ministry of HomeAffairs- | ex officio member; |
| (h) Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry- | ex officio member; |
| (i) Scientist 'E' or above, from Defence Research andDevelopment Establishment, Defence Research DevelopmentOrganisation, Ministry of Defence- | ex officio member; |
| (j) Director, Policy Planning (Concepts and Training) ArmyHeadquarters, Ministry of Defence, Ministry of Defence- | ex officio member; |
| (k) Additional or Joint Director General, Directorate ofRevenue Intelligence, Department of Revenue, Ministry of Finance- | ex officio member; |
| (l) Deputy Secretary (Disarmament and International SecurityAffairs) in the Ministry of External Affairs- | ex officio Member Secretary; |