Section 66(2)(e) in The Rights of Persons with Disabilities Act, 2016

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Union of India - Subsection

Section 66(2)(e) in The Rights of Persons with Disabilities Act, 2016

(e)Members to be nominated by the State Government:-

(i)five Members who are experts in the field of disability and rehabilitation;

(ii)five Members to be nominated by the State Government by rotation to represent the districts in such manner as may be prescribed: