17. Finance Committee.

(1) The Finance Committee shall consist of

(a) the Financial Adviser to the Government of India or his nominee in the Ministry of the CentralGovernment dealing with culture;

(b) an officer of the Central Government, not below the rank of a Deputy Secretary, to be nominated by that Government;

(c) an officer of the State Government not below the rank of a Deputy Secretary, to be nominated by that Government, representing the Department of Finance of that Government; and

(d) the Director.

(2) The Finance Committee shall observe such procedure in regard to the transaction of the business at its meetings as may be specified by regulations.