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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998

9. State Executive Committee.

(1)The Government shall constitute a Committee to be known as the "State Executive Committee," to perform the functions assigned to it under this Act.
(2)The State Executive Committee shall consist of:-
(a) Secretary, Department of Social Welfare Chairperson, Ex-Officio;
(b) Director, Department of Social Welfare Members, Ex-Officio,
(c) Seven persons not below the rank of an Additional Secretary toGovernment, to represent the Department of Health, Finance, RuralDevelopment, Education, Labour, Employment, Science and Technology. Member, Ex-Officio;
(d) Director, Department of Employment Member Ex-Officio;
(e) three persons, as far as practicable being persons withdisabilities, to represent Non-Government Organisations orAssociations which are concerned with disabilities to benominated by the Government, one from each area of disability: Members,
  Provided that while nominating persons under this clause, theGovernment shall nominate at least one woman and one personbelonging to Scheduled Caste/Scheduled Tribes.
(f) Additional Secretary or Deputy Secretary, Department of SocialWelfare (dealing with the disabilities) Member-Secretary, Ex-Officio;
(3)Members nominated under clause (e) of sub-section (2) shall receive such allowances as may be prescribed.
(4)A member nominated under clause (e) may at any time resign his office by writing under his hand addressed to the Government and the seat of the said member shall thereupon become vacant.