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State of Madhya Pradesh - Section

Section 50 in M.P. Rights of Persons with Disabilities Rules, 2017

50. Procedure of appointment of Commissioner, disability.

(1)The State Government shall constitute a search committee to propose a panel from the applications received for selection of Commissioner, disability. The search committee shall consist of the following members, namely :-
(a) An officer of the rank of Additional ChiefSecretary to be nominated by the Chief Secretary - Chairperson
(b) The Principal Secretary, General AdministrationDepartment -Member
(c) The Principal Secretary/Secretary Social Justiceand Disability Welfare Department - Member
(d) The Commissioner/Director Social Justice anddisability welfare. - Member-Secretary
(2)The procedure of selection of Commissioner disability shall be as follows :-
(a)The Commissioner/Director Social Justice and disability Welfare shall issue an advertisement inviting the applications for appointment on the post of Commissioner, disability. The advertisement shall be published in two daily newspapers of National and State Level of which at least one should be published in English newspaper.
(b)The application received shall be placed before the search committee constituted by the State Government.
(c)The State Government shall appoint Commissioner, disability on the recommendation of search committee and no appeal shall be entertained in this case.
(d)The proceedings of the meeting of search committee shall be confidential and no correspondence shall be entertained in this respect.
(e)If the State Government do not found suitable person for the post of Commissioner, disability then the selection procedure shall be again repeated.