Section 13(2) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
(2)The State Co-ordination Committee shall consist of-(a)The Minister in-charge of the Department of Social Welfare in the State Government, Chairperson, ex officio ;(b)The Minister of State in-charge of the Department of Social Welfare, if any, Vice-Chairperson, ex officio ;(c)Secretaries to the State Government in-charge of the Departments of Welfare, Education, Woman and Child Development, Expenditure, Personnel Training and Public Grievances, Health, Rural Development, Industrial Development, Urban Affairs and Employment, Science and Technology, Public Enterprises, by whatever name called, Members, ex officio ;(d)Secretary of any other Department which the State Government considers necessary, Member, ex officio ;(e)Chairman, Bureau of Public Enterprises (by whatever name called) Member, ex officio ;(f)five persons, as far as practicable, being persons with disabilities, to represent non-Governmental Organisations or associations which are concerned with disabilities, to be nominated by the State Government, one from each area of disability, Members:Provided that while nominating persons under this clause, the State Government shall nominate at least one woman and one person belonging to Scheduled Castes or Scheduled Tribes;(g)three Members of State Legislature, of whom two shall be elected by the Legislative Assembly and one by the Legislative Council, if any;(h)three persons to be nominated by that State Government to represent agriculture, industry or trade or any other interest, which in the opinion of State Government ought to be represented, Members, ex officio ;(i)the Commissioner, Member, ex officio ;(j)Secretary to the State Government dealing with the welfare of the handicapped, Member-Secretary, ex officio ;
