Section 20 in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996
20. Nomination of State Government representatives by rotation
.-The Central Government shall nominate four Members-three from the States and one from the Union territories under clause (h) of sub-section (2) of section 9 of the Act, by rotation, in such a manner so as to cover all the four regions of the country, every year.
