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State of Haryana - Section

Section 25 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009

25. State Council of Senior Citizens.

(1)The State Government may be order establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other function in relation to senior citizen as the State Government may specify.
(2)The State Council shall consist of the following members namely:-
(i) Minister Social Welfare : Chairman, ex-officio
(ii) Secretaries of Departments of Social Justice andEmpowerment, Secretaries, Health, Home, Publicity, PublicRelation, Director General of Policy and Legal Remembrancer andother subject of concern to the senior citizen : Member, ex-officio
(iii) Three specialists and activist in the filed ofwelfare of senior citizens to be nominated by the StateGovernment : Members
(iv) Three of eminent senior citizen to be nominatedby the State Government : Members
(v) Director incharge of Senior Citizen's Welfare inthe State : Member-Secretary, ex-officio.
(3)The State Council shall meet at least once in six month.
(4)Tenure of the member of the State Council and other ancillary matter shall be for a period of two years.