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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(3)(b) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009

(b)Two other non-official members, one of whom shall be a woman, Shall have the following qualifications, namely:-
(i)he should not be less than 35 years of age.
(ii)He should possess a post graduate degree from a recognized university.
(iii)he should be a person of ability, integrity and standing and should have adequate knowledge and experience of at least 10 years of working with an organization working for the welfare of senior citizen in the area of health, woman empowerment and social welfare.
(iv)He should be resident of a National Capital Territory of Delhi for not less than three years.