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State of Goa - Section

Section 21 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

21. State Council of senior citizens.

(1)The Government may, by order, establish a State Council of senior citizens to advise the Government on effective implementation of the provision of the Act and these rules 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: -
(i) Minister in the State in charge of welfare ofsenior citizen; Chairman, ex officio
(ii) Secretaries of Departments of the Governmentdealing with Disabilities, Senior Citizens' Welfare, Health,Home, Publicity, Pensions, and other subjects of concern to thesenior citizens; Members, ex officio
(iii) Such number of specialists and activists in thefield of welfare of senior citizens, as the Government maydetermine, to be nominated by the Government; Members
(iv) Such number of eminent senior citizens, as theGovernment may determine, but not less in number than the exofficio members in the Council, to be nominated by theGovernment; Members
(v) Director, Directorate of Social Welfare, of theGovernment. Member Secretary ex officio
(3)The State Council shall meet at least once in six months.
(4)Tenure of the members of the State Council, other than ex officio members, rules of procedure of the Council and other ancillary matters shall be such as the Government may, by order, specify.