Section 30 in The Rights of Persons with Disabilities Rules, 2017
30. Qualification for appointment of Chief Commissioner.
- No person shall be eligible for appointment as Chief Commissioner, unless -(a)he is a Graduate from a recognized University:Provided that preference shall be given to persons having recognised degree or diploma in social work or law or management or human rights or rehabilitation or education of persons with disabilities;(b)he is having experience of at least twenty-five years in a Group "A" level post in the Central Government or a State Government or a public sector undertaking or a semi Government or an autonomous body dealing with disability related matters or social sector or as a senior level functionary in registered national and international voluntary organizations in the field of disability or social development:Provided that out of the total of twenty-five years of experience, he should have at least three years of experience in the field of rehabilitation or empowerment of persons with disabilities; and(c)he has not attained the age of sixty years as on 1st January of the year of recruitment.Note. - If he is in the service under the Central Government or a State Government, he shall seek retirement from such service before his appointment to the post.
