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State of Bihar - Section

Section 23 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012

23. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the Government on effective implementation of the Act and to perform such other functions in relation to Senior Citizens.
(2)The State Council shall consist of the following members, namely:
1. Minister, Department of Social Welfare, Government of Bihar Chairperson
2. Principal Secretary / Secretary, Department of Social Welfare Member
3. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department of HomeAffairs Member
4. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department ofHealth Member
5. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department ofFinance Member
6. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department ofRural Development Member
7. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department ofUrban Development Member
8. Nominated Representative (Not Below the post of Deputysecretary) By Principal Secretary / Secretary, Department ofTransport Member
9. Director, Department of Information and Public Relations Member
10. Nominated Representative By Director General of Police Member
11. Three Social Workers (working for the welfare & rights ofolder persons) Member
12. Two Representatives of Pensioners Associations Member
13. Two Representatives of NGOs working with Older Persons Member
14. Director, Directorate of Social Security Member Secretary
(3)The State Council shall meet at least once in every 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 State Government may by order, specify.
(5)The State Government shall carry out external research and social investigation on the implementation of the Act and the programmes / schemes relating to the older persons.