Section 41(1) in The Rights of Persons with Disabilities Rules, 2017
(1)There shall be a governing body consisting of following members to manage the National Fund, namely:-(a)Secretary, Department of Empowerment of Persons with Disabilities, in the Central Government - Chairperson;(b)Chairperson, Board of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities - Member;(c)Financial Advisor, Ministry of Social Justice and Empowerment, in the Central Government - Member;(d)two representatives from the Ministry of Health and Family Welfare, Department of School Education and Literacy, Department of Higher Education, Ministry of Labour and Employment, Department of Financial Services and Department of Rural Development in the Central Government, not below the rank of a Joint Secretary, by rotation in alphabetical order - Members;(e)two persons representing different types of disabilities to be nominated by the Central Government, by rotation - Members;(f)Joint Secretary in the Department of Empowerment of Persons with Disabilities in the Central Government - Convener and Chief Executive Officer.
