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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)The State Government shall constitute a search committee to propose a panel from the applications received for selection of Commissioner, disability. The search committee shall consist of the following members, namely :-
(a) An officer of the rank of Additional ChiefSecretary to be nominated by the Chief Secretary - Chairperson
(b) The Principal Secretary, General AdministrationDepartment -Member
(c) The Principal Secretary/Secretary Social Justiceand Disability Welfare Department - Member
(d) The Commissioner/Director Social Justice anddisability welfare. - Member-Secretary