Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(2)The District Advisory Board shall consists of the following member namely:-
(1) Collector Chairperson
(2) Suprintendent of Police Member
(3) Chief Medical Officer Member
(4) Chair Person Rotary/Lions Club Member
(5) Secretary Rad Cross Society Member
(6) Two Social Workers (one from old age home) Member
(7) Representative of Pensioners Association Member
(8) Two Donor Member
(9) Deputy Director Social Justice Department Member/ Secretary
(ii)The District Committee shall meet once every quarter.
(iii)Composition of the District Committee tenure of member (other than ex-officio member) Rules of procedure and other ancillary matter shall be such as the State Government may by order specify.