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[Section 21]
[Entire Act]
State of Kerala - Subsection
Section 21(2) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
| (i) Minister of the State Government in-chargeof Social Welfare; | Chairman, ex-officio |
| (ii) Secretaries of Departments of the StateGovernment dealing with Disabilities, Senior Citizens Welfare,Social Welfare, Health, Home, Publicity, Pensions and othersubjects of concern to the senior citizens; | Member ex-officio |
| (iii) Such number of specialities and activistsin the filed of senior citizens, as the State Government maydetermine, 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 (Social Welfare) in the State; | Member Secretary, ex-officio. |