Section 45 in M.P. Rights of Persons with Disabilities Rules, 2017
45. Qualifications for appointment of Commissioner, disability.
- A person shall be qualified to be appointed as a Commissioner, Disability if -(a)he has special knowledge or practical experience in relating to rehabilitation of persons with disabilities;(b)he has not attained the age of sixty-two years on the 1st January of the year in which the last date for receipt of applications as specified in the advertisement inviting applications for appointment of the Commissioner, disability occurs;(c)he is in service under the Central Government or a State Government, he shall seek retirement from such service before his appointment to the post,(d)a retired officer of Indian Administrative Service, of Central Government and Civil Service of State Government who has the ability of policy determination and experience of administration in the field of disability.(e)he possesses the following educational qualification and experience, namely :-(a)Educational Qualifications -(i)Essential - Graduate from a recognised university.(ii)Desirable - Recognised degree or diploma in social work or law or management or human rights or rehabilitation or education of disabled person;(b)Experience -At least eighteen years experience in the field of Social Work or Rehabilitation or empowerment of Persons with Disability -(i)work experience in the Central Government or State Government, or(ii)public sector undertakings on semi Government or autonomous bodies dealing with disability related matters or social sector, or(iii)works in the capacity of a senior level functionary in a State or national or international organisation registered and working in the field of disability or social developments :Provided that out of the total eighteen years experience in this sub-clause, at least three years experience in the recent past had been in the field of rehabilitation or empowerment of persons with disabilities.
