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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016

(1)The Advisory Committee on Nuclear and Nuclear Related Items shall consist of the following members, namely:-
(a) Head, Nuclear Controls and Planning Wing(NCPW), Departmentof Atomic Energy- ex officio Chairperson;
(b) Senior Scientific Officer, Department of Atomic Energy- ex officio member;
(c) Joint Secretary (ER), Department of Atomic Energy- ex officio member;
(d) Legal Advisor, Department of Atomic Energy- ex officio member;
(e) Additional or Joint Director General, Directorate ofRevenue Intelligence, Department of Revenue, Ministry of Finance- ex officio member;
(f) Under Secretary( Anti Smuggling Unit), Department ofRevenue, Ministry of Finance- ex officio member;
(g) Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry- ex officio member;
(h) Scientist 'E' or above , from Defence Research andDevelopment Establishment, Defence Research DevelopmentOrganisation, Ministry of Defence ex officio member;
(i) Director, Disaster Management in the Ministry of HomeAffairs- ex officio member;
(j) Deputy Secretary (Disarmament and International SecurityAffairs) in the Ministry of External Affairs- ex officio member;
(k) Director, Policy Planning (Concepts and Training) ArmyHeadquarters, Ministry of Defence- ex officio member;
(l) Scientific Officer, Nuclear Controls and Planning Wing(NCPW), Department of Atomic Energy- ex officio Member Secretary;