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[Section 31]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 31(1) in M.P. Rights of Persons with Disabilities Rules, 2017
| (i) | Minister, Government of Madhya Pradesh, SocialJusticeand Disabled Welfare Department | - Chairperson |
| (ii) | State Minister, Government of Madhya Pradesh,SocialJustice and Disabled Welfare Department | - Vice-Chairperson |
| (iii) | Additional Chief Secretary/PrincipalSecretary/Secretary, Governmentof Madhya Pradesh, Social Justiceand Disabled welfare, Education, HigherEducation, Women andChild Development, Finance, Public Health and FamilyWelfare,Panchayat and rural Development, Labour, Industry, Employment,UrbanDevelopment, Information and Technology, Sport and YouthWelfare,Transport, Public Works, Technical Education Departments | - Member |
| (iv) | Three Members of the State Legislature out ofwhich at least two shall be women | - Member |
| (v) | The following category of members shall benominated by the State Governmentshall nominate following memberof different category | - Member |
| • Five experts expert from Disability andrehabilitation field | ||
| • Five Members working in the field ofDisability and rehabilitation. | ||
| • Ten Disabled having special Achievement,out of which at least five shall be women | ||
| • Three representative from the StateChamber of Commerce Industry | ||
| (vi) | Commissioner/Director, Social Justice andDisabled welfare | - Member-Secretary |