Section 22(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(2)The State Council shall consist of the following members, namely :-(a)Minister Incharge Social Welfare ;(b)Administrative Secretaries of Social Welfare, General Administration, Finance, Health, Planning, Home, Law, Department and other departments dealing with the subject of concern regarding senior citizens ;(c)such members of specialists and activists in the field of welfare of senior citizens, as the Government may determine, to be nominated by the Government ;(d)such number of eminent senior citizens, as the Government may determine, but not less in number than the ex officio members in the Council, to be nominated by the Government ;(e)Director, Social Welfare, Jammu/Kashmir ;(f)Secretary, Social Welfare Board ;(g)Representative from J&K Pensioners/Senior Citizens Welfare Federation.
