Section 41 in The Rights of Persons with Disabilities Rules, 2017
41. Management of National Fund.
(1)There shall be a governing body consisting of following members to manage the National Fund, namely:-(a)Secretary, Department of Empowerment of Persons with Disabilities, in the Central Government - Chairperson;(b)Chairperson, Board of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities - Member;(c)Financial Advisor, Ministry of Social Justice and Empowerment, in the Central Government - Member;(d)two representatives from the Ministry of Health and Family Welfare, Department of School Education and Literacy, Department of Higher Education, Ministry of Labour and Employment, Department of Financial Services and Department of Rural Development in the Central Government, not below the rank of a Joint Secretary, by rotation in alphabetical order - Members;(e)two persons representing different types of disabilities to be nominated by the Central Government, by rotation - Members;(f)Joint Secretary in the Department of Empowerment of Persons with Disabilities in the Central Government - Convener and Chief Executive Officer.(2)The governing body shall meet as often as necessary, but at least once in every financial year.(3)The nominated members shall hold office for not more than three years.(4)No member of the governing body shall be a beneficiary of the Fund during the period such member holds office.(5)The nominated non-official members shall be eligible for payment of travelling allowance and daily allowance as admissible to a Group `A' employees of the Central Government for attending the meetings of the governing body.(6)No person shall be nominated under clause (e) of sub-rule (1) as a member of the governing body if he -(a)is, or has been, convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or(b)is, or at any time has been, adjudicated as an insolvent.
