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State of Odisha - Section

Section 21 in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009

21. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may specify.
(2)The State Council shall consist of the following members, namely:-
(i) Concern Minister of the Department to whichthe subject relates Chairman, ex- officio
(ii) Secretaries of Departments of the StateGovernment dealing with Disabilities, Senior Citizens' Welfare,Health, Home, Publicity, Pensions, and other subjects of concernto the senior citizens; Members, ex- officio
(iii) Such number of specialists and activists inthe field of welfare of senior citizens, as the State Governmentmay determine, to be nominated by the State Government; Members
(iv) Such number of eminent senior citizens, asthe State Government may determine, but not less in number thanthe ex-officio members in the Council, to be nominated by theState Government; Members
(v) Director in-charge of Senior Citizens'Welfare in the State. Member-Secretary,ex- officio
(3)The State Council shall meet at least once in six months.
(4)Tenure of the members of the State Council, other than ex-officio members, rules of procedure of the Council and other ancillary matters shall be such as the State Government may, by order, specify.