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[Section 21]
[Entire Act]
State of Maharashtra - Subsection
Section 21(2) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
| (i) | Minister of the State Government in charge of welfare ofsenior citizens ; | Chairman ex officio |
| (ii) | Secretaries of Departments of the State Government dealingwith Disabilities, Senior Citizen's Welfare, Health, Home,Publicity, Pensions, and other subjects of concern to the seniorcitizens ; | Member ex offcio |
| (iii) | Such number of specialists and activists in the field ofwelfare of senior citizens, as the State Government maydetermine, to be nominated by the State Government ; | Member |
| (iv) | Such number of eminent senior citizens, as the StateGovernment may determine, but not less in number than theex-officio members in the Council, to be nominated by the StateGovernment ; | Member |
| (v) | Director in charge of Senior Citizen's welfare in the State ; | Member Secretary ex officio |