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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010

(2)The District Co-ordination Committee of senior citizen shall consist of the following members, namely: —
(i)District Magistrate Chairman, ex-officio
(ii)Superintendent of Police, Chief Medical Members, ex-officio & (Health Officer, Office Incharge of District Hospital or Medical College, District Public Relation Officer, Chief Executive Officer, Zila Parishad
(iii)Three Specialists and activists in the Members field of welfare of senior citizens, to be nominated by the District Magistrate;
(iv)Three Eminent senior citizens, to be Members nominated by the District Magistrate
(v)District Social Welfare Officer Members Secretary, ex-officio