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State of Jammu-Kashmir - Section
Section 3 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
3. Co-ordination Committee.
| (a) | Minister In-charge of the Department of Social Welfare | Chairperson, Ex-Officio; |
| (b) | Minister of State or Deputy Minister, Incharge of theDepartment of Social Welfare. | Vice-Chairperson, Ex-Officio; |
| (c) | Secretaries to the Government, Incharge of the Departments ofSocial Welfare, Education, Finance, General AdministrationIndustries, Employment/Labour, Science and Technology, bywhatever name called. | Members Ex-Orricio; |
| (d) | Secretary of any other Department which the Governmentconsiders necessary | Members Ex-Orricio; |
| (e) | Chairman, Bureau of Public Enterprises (by whatever namescalled) | Members Ex-Orricio; |
| (f) | three persons, as far as practicable, being persons withdisabilities, to represent Non-Governmental Organisation orAssociations which are concerned with disabilities to benominated by the Government, one from each area of disability: | Member |
| Provided that while making nominations under thisclause, the Government shall nominate at least one women and oneperson belonging to Scheduled Castes /Scheduled Tribes. | ||
| (g) | three members of the State Legislature of whom two shall beelected by the Legislative Assembly and one by the LegislativeCouncil;Member, Ex-Officio. | |
| (h) | three persons to be nominated by the State Government torepresent Agriculture, Industry or trade or any other interest,which in the interest of the Government ought to be represented. | Member, Ex-Officio. |
| (i) | Director, Department of Social Welfare | Member-Secretary |