(1)  As soon as may be, after the commencement of this Act, the Federal Government shall, by notification in the official Gazette, constitute an agency to be called the Maritime Security Agency for carrying out the purposes of this Act. 

(2) The Agency shall consist of a Director-General to be appointed by the Federal Government from amongst the officers of Pakistan Navy who shall not be below the rank of Commodore and such other officers and members of the staff as may be appointed by the Federal Government, from time to time, including -

(a) Deputy Director-General;

(b) Director (Operation); 

(c) Director (Administration); 

(d) Director (Technical); 

(e) Director (budget and Accounts); and 

(f) Director (Legal Affairs).