Section 13 in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
13. Constitution of Local Level Committees .-(1) The Board shall constitute a Local Level Committee for such area as may be specified by it from time to time.
(2)A Local Level Committee shall consist of-(a)an officer of the civil service of the Union or of the State, not below the rank of a District Magistrate or a District Commissioner of a district;(b)a representative of a registered organisation; and(c)a person with disability as defined in clause (t) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996).(3)A Local Level Committee shall continue to work for a period of three years from the date of its constitution or till such time it is reconstituted by the Board.(4)A Local Level Committee shall meet at least once in every three months or at such interval as may be necessary.
