Section 22 in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
22. State Co-ordination Committee for Senior Citizens.
(1)The State Government may, by order, establish a State Coordination Committee for Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may specify.(2)The State Co-ordination Committee shall consist of the following members, namely: (i)Additional Chief Secretary (In-charge of the Chairman department)/Development Commissioner(ii)Principal Secretary/ Secretary, Social Justice & Member Empowerment(iii)Principal Secretary/Secretary, Finance Department Member(iv)Principal Secretary/Secretary, Home Department. Member(v)Principal Secretary/Secretary, Medical & Health Member Department(vi)Principal Secretary/Secretary, Medical Education Member Department(vii)Principal Secretary/Secretary, Law Department Member(viii)Director General of Police Member(ix)Director, Public Relation Department Member(x)Commissioner/ Director, Social Justice & Member Empowerment Department Secretary(3)The State Co-ordination Committee shall meet at least once in six months.
