Section 20 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
20. Advisory Committee to assist State Commissioner.
(1)The Government shall constitute an Advisory committee to assist State commissioner comprising of following members, namely:-(i)Four experts in the field of rehabilitation of persons with disabilities nominated by the Government.(ii)One legal adviser not lower than the rank of Under Secretary to Government, Law Department to be deputed by the Government or any legal practitioner with minimum practice of fifteen years to be appointed by the Government.(2)Members of the Advisory committee shall be appointed for a period of two years but they may be removed by the Government before the expiry of this period.
