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[Section 8]
[Entire Act]
Union of India - Subsection
Section 8(1) in The Weapons of Mass Destruction and their Delivery Systems, Appointment of Advisory Committees and their Powers and Duties Rules, 2006
| (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; |