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State of Madhya Pradesh - Section

Section 58 in M.P. Rights of Persons with Disabilities Rules, 2017

58. Management of State Fund.

(1)There shall be constituted by the State Government a State Fund for welfare and rehabilitation of persons with disabilities and there shall be credited thereto-
(a)all sums received by way of grant, gifts, donations, benefactions, bequests or transfers;
(b)all sums received from the State Government including grant-in-aid,
(c)all sums from such other sources as may be decided by the State Government
(2)The account and records of the State Fund shall be kept properly in which, the Statement of income and expenditure shall have to be included.
(3)The Accounts of the State Fund shall be audited by the Chartered Accountant every year.
(4)There shall be a following Committee for management of State Fund:-
(i) Principal Secretary/Secretary, Social Justiceand Disable Persons - Chairperson
(ii) Principal secretaries, Finance, Public Health,Education. TechnicalEducation, Higher Education, Labour,Industries, Urban Administration,Woman and Child Development,Panchayat and Rural Development - Member
(iii) Two persons/institutions representing differenttypes of disabilities whoare nominated in the State LevelAdvisory Board by rotation - Member
(iv) State Nodal Agency institution of National Trust - Member
(v) Commissioner/Director Social Justice anddisability Welfare - Member- Secretary
(5)The committee shall from time to time, meet as often as necessary but at, least once in every six months the meeting shall be compulsory.
(6)No member of the committee shall be a beneficiary of the Fund during the period such member holds office.
(7)The nominated non-official members shall be eligible to receive such travelling and daily allowance as admissible to the members for attending the meetings of State advisory board.
(8)No member may be a member of the committee if he -
(a)is or has been convicted of an offence which in the opinion of the State Government involves moral turpitude, or,
(b)is, or at any time, has been declared adjudicated as an insolvent