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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(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 Chemical Weapons and Related Items shall consist of the following members, namely:-
(a) the Joint Secretary, Department of Chemicals andPetrochemicals, Ministry of Chemicals and Fertilizers - ex officioChairperson;
(b) the Joint Director, National Authority, Chemical WeaponsConvention - ex officiomember;
(c) the Scientific/Engineer, Department of Space -  
(d) the Director, Central Revenue Control Laboratory in theDepartment of Revenue, Ministry of Finance - ex officiomember;
(e) the Senior Technical Officer (International CustomsDivision), Department of Revenue, Ministry of Finance - ex officiomember;
(f) the Consultant in the Ministry of Environment and Forests - ex officiomember;
(g) the Director (National Disaster Management-II) in theMinistry of Home Affairs -  
(h) the Joint Director General of Foreign, Trade, DirectorateGeneral of Foreign Trade, Ministry of Commerce and Industry - ex officiomember;
(i) the Scientist 'G', Defence Research Development Organisation,Ministry of Defence - ex officiomember;
(j) the Director, Army Head Quarters, Ministry of Defence - ex officiomember;
(k) Joint Director, Directorate of Revenue Intelligence, Ministryof Finance - ex officiomember;
(l) the Deputy Secretary (Disarmament and International SecurityAffairs) in the Ministry of External Affairs- ex officiomember;
(m) the Director (Chemical Weapons Convention) Department ofChemicals and Petrochemicals, Ministry of Chemicals andFertilizers- ex officioMember Secretary;