Section 29 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
29. Manner and purpose of Association of persons with State Executive Committee.
- The State Executive Committee may invite any person to participate in the deliberations of its meetings whose assistance or advice is considered useful in performing any of its function under the Act:Provided that the State Executive Committee shall not associate any person without the prior approval of the State Government if the period of association exceeds four months.
