Section 7 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
7. Nomination of State Government representatives by rotation.—
The Central Government shall nominate four members—three from the State and one from the Union territories under clause (k) of sub-section (2) of section 3 of the Act, by rotation, in such a manner so as to cover all the four regions of the country, every year.
