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State of Madhya Pradesh - Section
Section 42 in M.P. Rights of Persons with Disabilities Rules, 2017
42. District Level Committee.
- The District Level Committee shall be constituted as under :-| (i) | Collector of the concerned District | - Chairperson |
| (ii) | Chief Executive Officer, Zila Panchayat | - Member |
| (iii) | Civil Surgeon/Chief Medical and Health Officer | - Member |
| (iv) | District Education Officer/District ProjectCoordinator | - Member |
| (v) | General Manager Industries | - Member |
| (vi) | Project Officer Urban Development | - Member |
| (vii) | The District Employment Officer | - Member |
| (viii) | District Programe Officer Woman and Child -Development Officer | - Member |
| (ix) | Two representatives of voluntary organisationconcerned with the welfare of disabled person | - Member |
| (x) | Representative of District Rehabilitation Centrefor disabled | - Member |
| (xi) | Two such emeritus persons with disability whohave obtained specific achievement in any field | - Member |
| (xii) | Joint/Deputy Director Social Justice andDisabled Welfare | - Member-Secretary |