Section 6 in The National Award for the Empowerment of Persons with Disabilities Rules, 2013
6. Screening Committees for short-listing of nominations received.
(1)There shall be screening committees for short listing of awardees in different categories of national awards. The screening committees shall comprise of four to five members, including the Chairman, out of the following:-(a)Serving or retired officers of the rank of Additional Secretary and above of the Central Government or Officers of the reputed Government Institutions;(b)Eminent personalities and experts in the field of disability or expert in the relevant field of award;(c)Representatives of Non-Governmental Organizations;(d)Officers of the rank of Deputy Secretary and above of the Department of Disability Affairs and organizations under the Department shall act as convener of the screening committees.(2)The National Selection Committee shall decide the nomination of the awardees for various categories on the basis of recommendation of the screening committees.(3)The convenors of the Screening Committees shall assist the National Selection Committee in selection process.(4)The non-official members of the Screening Committees and the National Selection Committee shall be entitled to TA and DA in accordance with the financial rules and procedures as applicable in Government of India.(5)The awardees nominated under different categories of the national award shall be informed about date and venue of the national award function each year through Speed Post or Express Telegram or FAX or Telephone. The awards may be received personally by the selected individuals or representative of the institution.
