Section 17 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
17. District Level Committee on Disability.
(1)The District Level committee on Disability shall consist of:-(i)District collector, chairperson(ii)Ex-officio-Members;(a)Deputy Director, Health;(b)District Employment Officer;(c)General Manager, District Industries center;(d)District Social Welfare officer;(e)Project officer, Integrated Child Development Service (ICDS);(f)Chief Education Officer;(g)Executive Engineer (Building), Public works Department;(h)Regional Transport Officer;(i)District Child Protection Officer;(j)Advocate, Free legal Aid cell, District court;(k)Regional Director for Municipal Administration;(l)District Differently Abled Welfare Officer - Member Secretary.(iii)Five representatives of persons with benchmark disabilities as mentioned in the Schedule to the Act nominated by the District collector and three representatives of registered organizations nominated by the District collector.(2)The District-Level committee on disability shall perform the following functions, namely:-(a)advise the District authorities on matters relating to rehabilitation and empowerment of persons with disabilities.(b)monitor the implementation of the provisions of the Act and the Rules made there under by the District authorities.(c)assist the District authorities in implementation of schemes and programmes of the Government for empowerment of persons with disabilities.(d)look into the complaints relating to non implementation of the provisions of the Act by the District authorities and recommend suitable remedial measures to the concerned authority to redress such complaints.(e)look into the appeal made by the employees of Government establishments aggrieved with the action taken under sub-section (4) of Section 23 of the Act and recommend appropriate measures.(f)any other functions as may be assigned by the Government.(3)The District Level committee on Disability shall meet once in three months in a year.
