Section 22 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
22. State Advisory Council and District Committees of Senior Citizens.
- State Advisory Council. - (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 State Council shall consist of the following members, namely :-(a)Minister Incharge Social Welfare ;(b)Administrative Secretaries of Social Welfare, General Administration, Finance, Health, Planning, Home, Law, Department and other departments dealing with the subject of concern regarding senior citizens ;(c)such members of specialists and activists in the field of welfare of senior citizens, as the Government may determine, to be nominated by the Government ;(d)such number of eminent senior citizens, as the Government may determine, but not less in number than the ex officio members in the Council, to be nominated by the Government ;(e)Director, Social Welfare, Jammu/Kashmir ;(f)Secretary, Social Welfare Board ;(g)Representative from J&K Pensioners/Senior Citizens Welfare Federation.(3)The State Council shall meet at least once in six months.(4)Tenure of the members of the State Council, other than ex official members, will be three years which will be co-terminus with the term of the council.
