12. Power to appoint Advisory Committees.-

(1) The Central Government may for the purpose of advising it on all matters of policy connected with the constitution and administration of the Corps appoint a Central Advisory Committee consisting of the following persons, namely:-

(a) the Minister for Defence, who shall be the Chairman of the Committee;

(b) the Secretary to the Government of India, Ministry of Defence, ex officio;

(c) the Secretary to the Government of India, Ministry of Education, ex officio;

(d) the Financial Advisor, Defence, ex officio;

1[(e) the Chief of the Army Staff, ex officio;

(f) the Chief of the Naval Staff, ex officio;

(g) the Chief of the Air Staff, ex officio; ]

(h) five non-official members to be nominated by the Central Government; and

2[(i) three Members of Parliament of whom two shall be elected by the House of the People and one by the Council of States.]

3[(1A) A member elected under clause (i) of sub-section (1) shall hold office for a period of one year from the date of his election or until he ceases to be a Member of the House which elected him, whichever is earlier.]

(2) The Central Government may also appoint, for the same purpose as is specified in sub-section (1), such 4* * * State Advisory Committees as it may consider desirable from time to time and may prescribe their duties and functions.

1. Subs. by Act 19 of 1955, s. 2 and the Schedule, for clauses (e), (f) and (g).

2. Subs. by Act 50 of 1975, s. 2, for clause (i) (w.e.f. 16-8-1975).

3. Ins. by Act 50 of 1975, s. 2 (w.e.f. 16-8-1975).

4. The words "Provincial or" omitted by the A.O. 1950.

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