Section 31 in Punjab Rights of Persons with Disabilities Rules, 2019
31. Constitution of the Advisory Committee.
(1)The State Government shall constitute an Advisory Committee to assist the State Commissioner.The Advisory Committee shall consist of the following members, namely:-(a)three experts to represent each of the five groups of specified disabilities mentioned in the Schedule to the Act by rotation, of whom one shall be a woman; and(b)two experts or senior officers of the Government of Punjab to be nominated by the State Government.(2)The tenure of the members of the Advisory Committee shall be for a period of three years and the members shall not be eligible for renomination.(3)The State Commissioner may invite subject or domain expert as per the need who shall assist him in meeting or hearing and in preparation of the report.(4)The non-official members of the Advisory Committee, residing in the State capital, shall be paid an allowance of rupees two thousand per day for each day of the actual meeting.(5)The non-official members of the Advisory Committee, not residing in the State capital, shall be paid daily and travelling allowances for each day of the state actual meetings at the rate admissible to a Group 'A' officer of the State Government.
