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NCT Delhi - Section

Section 23 in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009

23. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the Government may specify.
(2)The Satte Council shall consist of the following members, namely :-
(i) Minister of the Government in charge ofwelfare of senior citizens -Chairman, ex-officio
(ii) Secretaries of Department of the Governmentdealing with Disabilities, Senior Citizens Welfare, Health,Plannng Home, Publicity, Pensions and other subject of concern tothe senior citizens -Member ex-officio
(iii) such number of specialists and activists inthe field of welfare of senior citizens, as the Government maydetermine, to he nominated by the Government -Members
(iv) such number of eminent senior citizens, asthe Government may determine, but not less in number than theex-officio members in the Council, to be nominated by theGovernment -Members
(v) Director in-charge of Senior Citizens Welfarein the NCT of Delhi. -Member-Secretary ex-officio
(3)The State Council shall meet at.least once in six months.
(4)Tenure of the members of the State Council, other than ex-officio members, will be threeyears which will be co-terminus with theterm of.the Council.