Section 4 in The Rights of Persons with Disabilities Rules, 2017
4. Central Committee for Research on Disability.
(1)The Central Committee for Research on Disability shall consist of the following persons, namely:-(i)an eminent person having vast experience in the field of science or medicine, to be nominated by the Central Government, ex officio - Chairperson;(ii)nominee of the Director General of Health Services not below the rank of Deputy Director General - Member;(iii)four persons drawn from National Institutes representing physical, visual, hearing and intellectual disabilities, to be nominated by the Central Government - Members;(iv)five persons as representatives of the registered organisations, from each of the five groups of specified disabilities in the Schedule to the Act, to be nominated by the Central Government - Members:Provided that at least one representative of the registered organizations is a woman;(v)the Director, Department of Empowerment of Persons with Disabilities, New Delhi shall be the Member Secretary.(2)The Chairperson may invite any expert as a special invitee.(3)The term of office of the nominated members shall be for a period of three years from the date on which they enter upon office, and the nominated member shall be eligible for re-nomination for one more term.(4)One half of the members shall constitute the quorum for the meeting.(5)The non-official members and special invitees shall be entitled for travelling allowance and daily allowance as admissible to a Group "A" officer of the Central Government.(6)The Central Government may provide the Committee with such clerical and other staff as it deems necessary.
