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[Section 9]
[Entire Act]
State of Jammu-Kashmir - Subsection
Section 9(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
| (a) | Secretary, Department of Social Welfare | Chairperson, Ex-Officio; |
| (b) | Director, Department of Social Welfare | Members, Ex-Officio, |
| (c) | Seven persons not below the rank of an Additional Secretary toGovernment, to represent the Department of Health, Finance, RuralDevelopment, Education, Labour, Employment, Science and Technology. | Member, Ex-Officio; |
| (d) | Director, Department of Employment | Member Ex-Officio; |
| (e) | three persons, as far as practicable being persons withdisabilities, to represent Non-Government Organisations orAssociations which are concerned with disabilities to benominated by the Government, one from each area of disability: | Members, |
| Provided that while nominating persons under this clause, theGovernment shall nominate at least one woman and one personbelonging to Scheduled Caste/Scheduled Tribes. | ||
| (f) | Additional Secretary or Deputy Secretary, Department of SocialWelfare (dealing with the disabilities) | Member-Secretary, Ex-Officio; |