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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Employment of the Physically Handicapped Rules, 1976

(2)The cases referred to by the Head of the Department concerned under the proviso to sub-rule (1) above shall be placed by the Director, Social Welfare Department before the Committee consisting of:-
(1) The Special Secretary to the Government, Department ofPersonnel and Administrative Reforms. Chairman.
(2) The Director of Social Welfare Department, Rajasthan. Member.
(3) The Director of Employment Exchanges, Rajasthan. Member.
(4) The Director of Medical and Health Services, Rajasthan. Member.
(5) The Head of the Department concerned. Member.