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[Section 23]
[Entire Act]
NCT Delhi - Subsection
Section 23(2) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
| (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 |