Section 23(3) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(3)Composition of the District Committee, tenure of members (other than ex officio Members), rules of procedure and other ancillary matters shall be such as the State Government may, by order, specify. The composition of the District Committee shall be as under :-I. Deputy Commissioner concerned ;II. District Programme Officer, ICDS concerned ;III. Representative from State Social Welfare Board, J&K ;IV. District Social Welfare Officer concerned ;V. Representatives from J&K Pensioner/Senior Citizens Welfare Federation.
