The Central Government in exercise of the powers conferred by section 56 of the Chemical Weapons Convention Act, 2000 and in supersession of the Chemical Weapons Convention (Criteria for Appointment as Enforcement Officer) Rules, 2014, except as respects things done or omitted to be done before such supersession, makes Chemical Weapons Convention Rules, 2016.
The Rules contains provisions relating to appointment of Chairperson having special knowledge of, and professional experience in chemistry, science and technology, industry, environment, public administration, international relations, law or management. The Rules also contain provision relating to Removal or Resignation of Chairperson; Other conditions of service of Chairperson; Appointment a Director from amongst persons who are in the service of the Central Government or of the State Government; Appointment of enforcement officer and Other functions of the Authority relating to Submissions of declarations, Inspection, Training, Education and outreach and Miscellaneous functions and powers.
MINISTRY OF CHEMICALS AND FERTILIZERS
