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State of Madhya Pradesh - Section
Section 3 in M.P. Rights of Persons with Disabilities Rules, 2017
3. State Committee for Research on Disability.
- The State Government shall constitute a State Committee for Research on Disability. The committee shall consist of the following persons, namely :-| (i) | An eminent person having vast experience in thefield of science, medicine and medical research to be nominatedby the State Government | - Chairperson |
| (ii) | Commissioner, Medical Education | - Member |
| (iii) | Commissioner, Public Health and Family WelfareDepartment | - Member |
| (iv) | Commissioner/Director Ayurvedic, Homoeopathy andUnani Medicine, | - Member |
| (v) | Commissioner, Women and Child welfare Department | - Member |
| (vi) | Three representatives of the National orRegional Registered Organizations or educational institutionrepresenting any of the five groups of specified disabilities inthe schedule to the Act who are working in the field of disability :Provided that at least one representative shall bewoman. | - Member |
| (vii) | Two disabled persons to be nominated by theState Government | - Member |
| (viii) | Commissioner, Social Justice and DisabledPersons Welfare. | - Member |
| (ix) | Joint Director, Social Justice and DisabledPersons Welfare. | - Member- Secretary |