Section 4(3) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(3)The Superintendents of all Govt. Medical Colleges and Hospitals or all District Hospitals and the Block Medical Officer of Health or his equivalent at the Block level shall act as the Chairperson of such Medical Boards and shall include as another member of the Boards and such specialist Govt. Doctor as may be required. In case of non-availability of such a specialist Doctor at any level, the CMOH of the District concerned shall arrange to depute a specialist (s) as may be required to the place where such non-availability has occurred.
