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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Weapons of Mass Destruction and their Delivery Systems, Appointment of Advisory Committees and their Powers and Duties Rules, 2006

(1)The Advisory Committee on Biological Weapons and Related Items shall consist of the following members, namely;-
(a) the Director, Department of Biotechnology, Ministry ofScience and Technology - ex officioChairperson;
(b) the Director (Hazardous Substances Management Division) inthe Ministry of Environment and Forests - ex officiomember;
(c) the Director, Central Revenue Control Laboratory in theDepartment of Revenue, Ministry of Finance - ex officiomember;
(d) the Senior Technical Officer (International CustomsDivision), Department of Revenue, Ministry of Finance - ex officiomember;
(e) the Director, Department of Chemicals, Ministry of Chemicalsand Fertilizers - ex officiomember;
(f) the Director (National Disaster Management-II) in theMinistry of Home Affairs - ex officiomember;
(g) the Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry - ex officiomember;
(h) the Scientist 'G', Defence Research Development Organisation,Ministry of Defence - ex officiomember;
(i) the Director, Army Head Quarters, Ministry of Defence - ex officiomember;
(j) the Joint Director, Directorate of Revenue Intelligence,Ministry of Finance - ex officiomember;
(k) the Deputy Secretary (Disarmament and International SecurityAffairs) in the Ministry of External Affairs - ex officiomember Secretary;