(16)The Central Government and the State Government, as the case may be shall constitute a Review Committee. The Review Committee to be constituted by the Central Government shall consists of the following namely:-(a)Cabinet Secretary-Chairman(b)Secretary to the Government of India Incharge, Legal Affairs-Member(c)Secretary to the Government of India, Department of Telecommunications-Member.The Review Committee to be constituted by a State Government shall consist of the following, namely:-(a)Chief Secretary-Chairman(b)Secretary Law/Legal Rememberancer Incharge, Legal Affairs-Member(c)Secretary to the State Government (other than the Home Secretary)-Member
