Section 23 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
23. District Committee.
(1)The Government may, by order, establish a District Committee of Senior Citizens for each district to advise(2)The District Committee shall meet once in every quarter.(3)Composition of the District Committee, tenure of members (other than ex officio Members), rules of procedure and other ancillary matters shall be such as the State Government may, by order, specify. The composition of the District Committee shall be as under :-I. Deputy Commissioner concerned ;II. District Programme Officer, ICDS concerned ;III. Representative from State Social Welfare Board, J&K ;IV. District Social Welfare Officer concerned ;V. Representatives from J&K Pensioner/Senior Citizens Welfare Federation.(4)The tunure of the District Committee (other than Ex Officio Members) will be of three years.(5)The committee shall meet one in every quarter.(6)Rules of procedure and other ancillary matters of District Committee shall be such as the State Government may, be order, specify.
