Section 3(4) in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
(4)The Board shall consist of-(a)a Chairperson to be appointed by the Government from amongst, the persons having expertise and experience in the field of autism, cerebral palsy, mental retardation, multiple disability and health care, child development, paediatrics or related fields ;(b)five persons to be appointed in accordance with such procedure as may be prescribed from amongst the registered organizations out of which three members each shall be from voluntary organizations, associations of persons with autism, cerebral palsy, mental retardation and multiple disability and from associations of persons with disability :Provided that initial appointment under this clause shall be made by the Government by nomination ;(c)four persons, not below the rank of Additional Secretary to Government, who may be from the Departments of Social Welfare, Health and Medical Education, Finance, Labour and Employment, Education, Urban Development Department, Rural Development and Panchayati Raj Department, as Members, ex-officio ;(d)two persons to be nominated by the Board representing the associations of trade, commerce and industry engaged in philanthropic activities, members ;(e)one representative to be nominated by Department of Empowerment of Persons with Disabilities, Ministry of Social Justice and Empowerment, Government of India ; and(f)the Chief Executive Officer, who shall be atleast of the rank of Additional Secretary to Government, Member-Secretary, Ex-Officio.
