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[Section 21]
[Entire Act]
State of Odisha - Subsection
Section 21(2) in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009
| (i) Concern Minister of the Department to whichthe subject relates | Chairman, ex- officio |
| (ii) Secretaries of Departments of the StateGovernment dealing with Disabilities, Senior Citizens' Welfare,Health, Home, Publicity, Pensions, and other subjects of concernto the senior citizens; | Members, ex- officio |
| (iii) Such number of specialists and activists inthe field of welfare of senior citizens, as the State Governmentmay determine, to be nominated by the State Government; | Members |
| (iv) Such number of eminent senior citizens, asthe State Government may determine, but not less in number thanthe ex-officio members in the Council, to be nominated by theState Government; | Members |
| (v) Director in-charge of Senior Citizens'Welfare in the State. | Member-Secretary,ex- officio |