Section 25 in Punjab Rights of Persons with Disabilities Rules, 2019
25. Mode of appointment of the State Commissioner.
(1)At least six months before the post of State Commissioner is due to fall vacant, an advertisement shall be published in at least two national or state level daily newspapers, one in English and the other in the vernacular language inviting applications for the post from eligible candidates fulfilling the criteria mentioned in rule 24.(2)A Search-cum-Selection Committee shall be constituted by the State Government to recommend to it a panel of three suitable candidates for the post of the State Commissioner.(3)Composition of the Search-cum- Selection Committee referred to in sub-rule (2) shall be governed by relevant instructions issued by the State Government.(4)The panel recommended by the Search-cum- Selection Committee under sub-rule (2) may consist of persons from amongst those who have applied in response to the advertisement made under sub-rule (1) as well as from other willing eligible persons in the employment of Central or State Government whom the Committee may consider suitable.(5)The State Government shall appoint one of the candidates out of the panel recommended by the Search-cum-Selection Committee under sub-rule (2) as the State Commissioner.
