Section 20 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
20. Nomination of State Government representatives by rotation.—
The Central Government shall nominate four members—three from the States and one from the Union territories under clause (h) of sub-section (2) of section 9 of the Act, by rotation in such a manner so as to cover all the four regions of the country, every year.
