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[Section 58]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 58(4) in M.P. Rights of Persons with Disabilities Rules, 2017
| (i) | Principal Secretary/Secretary, Social Justiceand Disable Persons | - Chairperson |
| (ii) | Principal secretaries, Finance, Public Health,Education. TechnicalEducation, Higher Education, Labour,Industries, Urban Administration,Woman and Child Development,Panchayat and Rural Development | - Member |
| (iii) | Two persons/institutions representing differenttypes of disabilities whoare nominated in the State LevelAdvisory Board by rotation | - Member |
| (iv) | State Nodal Agency institution of National Trust | - Member |
| (v) | Commissioner/Director Social Justice anddisability Welfare | - Member- Secretary |