Section 35(2) in Punjab Rights of Persons with Disabilities Rules, 2019
(2)There shall be a governing body consisting of following members to manage the State Fund, namely :-(a)Administrative Secretary, Department of Social Security and Women and Child Development, Punjab..............Chairperson;(b)two representatives each from the Department of Health and Family Welfare, Department of Education, Department of Labour and Employment, Department of Finance, Department of Rural Development, not below the rank of a Joint Secretary, by rotation in alphabetical orders- Members;(c)two persons representing different types of disabilities to be nominated by the State Government, by rotation- Members;(d)Director in the Department of Social Security- Convener and Chief Executive Officer.
