Section 24 in Punjab Rights of Persons with Disabilities Rules, 2019
24. Qualifications for appointment of State Commissioner.
- A person shall not be qualified to be appointed as a State Commissioner for Persons with Disabilities under sub-section (1) of Section 79 (in this Chapter referred to as the State Commissioner) unless,-(i)he has special knowledge or practical experience in respect of the matters relating to rehabilitation of persons with disabilities;(ii)he has not attained the age of sixty years on the 1st January of the year in which the last date for receipt of applications, as specified in the advertisement inviting applications for appointment of the State Commissioner occurs;(iii)if he is in service under the Central Government or a State Government, he shall seek retirement from such service before his appointment to the post; and(iv)he possesses the following educational qualifications and experience, namely:-(A)Educational qualifications:(i)Essential: Graduate from a recognized University;(ii)Desirable: recognized degree or diploma in social work or law or management or human rights or rehabilitation or education of disabled persons.(B)Experience: atleast twenty years experience in a Group 'A' level or equivalent posts,(i)in Central or State Government; or(ii)Public Sector Undertakings or Semi Government or Autonomous Bodies dealing with disability related matters or social sector; or(iii)In the capacity of a senior level functionary in a registered State or national or international level voluntary organization working in the field of disability or social development:Provided that out of the total twenty years experience mentioned above, at least three years of experience in Group 'A' level in the recent past had been in the field of empowerment of persons with disabilities.
