Section 20 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
20. Functions of the State Executive Committee .-(1) The State Executive Committee shall be the executive body of the State Co-ordination Committee and shall be responsible for carrying out the decisions of the State Co-ordination Committee.
(2)Without prejudice to the provisions of sub-section (1), the State Executive Committee shall also perform such other functions as may be delegated to it by the State Co-ordination Committee.
