Section 12 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
12. Members to be nominated by the Government for the State Advisory Board on disability.
- Five members shall be nominated by the Government by rotation to represent the districts in the following manner:-(i)One representative from the district of Chennai or Tiruvallur or Kanchipuram;(ii)One representative from the district of Vellore or Krishnagiri or Cuddalore or Villupuram or Tiruvannamalai or Ariyalur or Perambalur;(iii)One representative from the district of Tiruchirappalli or Sivagangai or Karur or Thanjavur or Tiruvarur or Nagapattinam or Pudukkottai;(iv)One representative from the district of Madurai or Dindigul or Theni or Virudhunagar or Ramanathapuram or Thoothukudi or Kanniyakumari or Tirunelveli;(v)One representative from the district of Coimbatore or Tiruppur or Erode or The Nilgiris or Salem or Namakkal or Dharmapuri.
