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Union of India - Section
Section 8 in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
8. Composition of the Advisory Committee on Export Control of Dual-Use Items.
| (a) Additional Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry- | ex officio Chairperson; |
| (b) Joint Secretary, Industry and Minerals (I&M),Department of Atomic Energy- | ex officio member; |
| (c) Director (Disarmament and International Security Affairs)in the Ministry of External Affairs- | ex officio member; |
| (d) Director, Department of Chemicals and Petrochemicals,Ministry of Chemicals and Fertilizers- | ex officio member; |
| (e) Scientist "E" or Scientist "F",Department of Biotechnology, Ministry of Science and Technology- | ex officio member; |
| (f) Joint Director, National Authority, Chemical WeaponsConvention- | ex officio member; |
| (g) Scientist or Engineer - SG, Indian Space ResearchOrganisation (ISRO) Headquarters- | ex officio member; |
| (h) Director (National Disaster Management-II) in the Ministryof Home Affairs- | ex officio member; |
| (i) Senior Scientific Officer, Department of Atomic Energy- | ex officio member; |
| (j) The Director (International Cooperation), Defence ResearchDevelopment Organisation, Ministry of Defence- | ex officio member; |
| (k) Director or Deputy Secretary, Department of DefenceProduction in the Ministry of Defence- | ex officio member; |
| (l) Joint Director, National Security Council Secretariat- | ex officio member; |
| (m) Additional or Joint Director General, Directorate ofRevenue Intelligence, Department of Revenue, Ministry of Finance- | ex officio member; |
| (n) Under Secretary (Anti Smuggling Unit), Department ofRevenue, Ministry of Finance- | ex officio member; |
| (o) The Joint Director General of Foreign Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry- | ex officio Member Secretary; |