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Union of India - Section

Section 7 in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

7. National Selection Committee.

(1)The selection of the awardees shall be made on the basis of recommendations of the screening committees by a National Selection Committee.
(2)The National Selection Committee shall consist of the following officials:-
(i) Union Minister of Social Justice and Empowerment Chairperson, ex-offico
(ii) Minister of State for Department of Disability Affairs Vice-Chairperson, ex-offico
(iii)3 Secretary, Department of Disability Affairs, M/o SJ&E. Member, ex-offico
(iv)4 Chairperson, National Commission for Women, Member
(v)5 Director, Lalit Kala Academy Member
(vi)6 Representative of Confederation of Indian Industries (CII) Member
(Vii) Head of Department, Deptt. of Rehabilitation, SafdarjungHospital, New Delhi Member
(viii) Representative of CSIR not below the rank of JS Member
(ix)9 Representative of Rehabilitation Wing of DRDO Member
(x)1 The Chief Commissioner for Persons with Disabilities Member
(xi)1 Chairman, Rehabilitation Council of India Member
(xiii) Chairperson, National Trust, New Delhi Member
(xiii) Special Secretary / Additional Secretary, Deptt. of DisabilityAffairs or M/o SJ&E Member
(xiv) Joint Secretary, Department of Disability Affairs, M/o SocialJustice and Empowerment Convener
(3)The Department of Disability Affairs may co-opt members to the Selection Committee.
(4)The non-official members of the Selection Committee shall be entitled to TA and DA in accordance with the financial rules and procedures as applicable in Government of India.
(5)The decision of the National Selection Committee shall be by a majority vote and in the extent of votes on both sides being equal, the Chairperson presiding over a particular meeting shall have a casting vote.
(6)The decision of the Selection Committee shall be final.