Section 7 in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996
7. Nomination of State Government representatives by rotation
.-The Central Government shall nominate four Members-three from the State and one from the Union territories under clause (k) of sub-section (2) of section 3 of the Act, by rotation, in such a manner so as to cover all the four regions of the country, every year.
