Section 60(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(2)The State Advisory Board shall consist of,-(a)the Minister incharge of the Department in the Government dealing with disability matters, Chairperson, ex-officio ;(b)the Minister of State or the Deputy Minister in charge of the Department in the Government dealing with disability matters, if any, Vice-Chairperson, ex-officio ;(c)Secretaries to the Government incharge of the Departments of School Education, Higher Education, Finance, ARI and Trainings, Health and Medical Education, Rural Development and Panchayat Raj, Industries and Commerce, Labour and Employment, Housing and Urban Development, Science and Technology, Information Technology, Public Enterprises, Youth Services and Sports, Transport and any other Department, which the Government considers necessary, Members, ex-officio ;(d)three Members of the State Legislature to be nominated by Government of whom two shall be from Legislative Assembly and one from Legislative Council, Members, ex-officio ;(e)Members to be nominated by the Government :-(i)five Members who are experts in the field of disability and rehabilitation ;(ii)five Members to be nominated by the Government by rotation to represent the districts in such manner as may be prescribed :Provided that no nomination under this sub-clause shall be made except on the recommendation of the district administration concerned ;(iii)ten persons as far as practicable, being persons with disabilities, to represent non-Governmental Organisations or associations which are concerned with disabilities :Provided that out of the ten persons nominated under this clause, as far as possible, five shall be women and at least one person each shall be from the Scheduled Castes and the Scheduled Tribes ;(iv)not more than three representatives of the State Chamber of Commerce and Industry ;(f)officer not below the rank of Secretary in the Department dealing with disability matters in the Government, Member-Secretary, ex-officio.
