Section 3(3) in The Technology Development Board Act, 1995
(3)The Board shall consist of the following members, namely:--(a)the Secretary to the Government of India incharge of, the Ministry or Department of the Central Government dealing with Science and Technology ex officio Chairperson;(b)the Secretary to the Government of India incharge of the Ministry or Department the Central Government dealing with Scientific and Industrial Research ex officio;(c)the Secretary to the Government of India incharge of the Ministry or Department of the of the Central Government dealing with Finance (Expenditure) ex-officio;(d)the Secretary to the Government of India incharge of the Ministry or Department of the Central Government dealing with Defence Research and Development. ex-officio;(e)the Secretary to the Government of India incharge of the Ministry or Department of the Central Government dealing with industrial Development ex-officio;(f)the Secretary to the Government of India incharge of the Ministry or Department of the Central Government dealing with Rural Development ex officio; 3 (g) such number of persons, not exceeding four as may be prescribed, to be appointed by the Central Government from amongst persons having experience in technology development and application, banking and finance, industry, agriculture and rural development; and(h)Secretary of the Board ex offcio;
