Section 35 in Punjab Rights of Persons with Disabilities Rules, 2019
35. State Fund for Persons with Disabilities and its management.
(1)There shall be credited to the State Fund for persons with disabilities,-(a)all sums received by way of grant, gifts, donations, benefactions, bequests or transfers;(b)all sums received from the State Government including grants inaid; and(c)all sums from such other sources, as may be decided by the State Government.(2)There shall be a governing body consisting of following members to manage the State Fund, namely :-(a)Administrative Secretary, Department of Social Security and Women and Child Development, Punjab..............Chairperson;(b)two representatives each from the Department of Health and Family Welfare, Department of Education, Department of Labour and Employment, Department of Finance, Department of Rural Development, not below the rank of a Joint Secretary, by rotation in alphabetical orders- Members;(c)two persons representing different types of disabilities to be nominated by the State Government, by rotation- Members;(d)Director in the Department of Social Security- Convener and Chief Executive Officer.(3)The governing body shall meet as often as necessary, but at least once in every financial year.(4)The nominated members shall hold office for not more than three years.(5)No member of the governing body shall be a beneficiary of the State Fund during the period such Member holds office.(6)The nominated non-official members shall be eligible for payment of travelling allowance and daily allowance as admissible as per Rule 2.15 of Punjab Civil Services Rules, Volume-3 for attending the meetings of the governing body.(7)No person shall be nominated under clause (b) and (c) of sub-rule 2 as a member of the governing body if he,-(a)is, or has been, convicted of an offence, which in the opinion of the State Government, involves moral turpitude; or(b)is, or at any time has been, adjudicated as an insolvent.
