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[Section 22]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 22(2) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
| (i)(ii)(iii)(iv)(v) | Minister for the State Government in charge of welfare of SeniorCitizensSecretaries toDepartments of the Government dealing with Disabilities, SeniorCitizens Welfare, Health, Home, Publicity, Pensions, and othersubjects of concern to the Senior CitizensSuch number ofspecialists and activists in the field of welfare of seniorcitizens, as the State Government may determine, to be nominatedby the State Government;Such number ofeminent senior citizens, as the State Government may determined;Commissioner/Director in-charge of SeniorCitizens Welfare in the State. | ::::: | Chairman, Ex-officioMembers, Ex-officioMembersMembersMember - Convenor |