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[Section 21]
[Entire Act]
State of Goa - Subsection
Section 21(2) in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
| (i) | Minister in the State in charge of welfare ofsenior citizen; | Chairman, ex officio |
| (ii) | Secretaries of Departments of the Governmentdealing with Disabilities, Senior Citizens' Welfare, Health,Home, Publicity, Pensions, and other subjects of concern to thesenior citizens; | Members, ex officio |
| (iii) | Such number of specialists and activists in thefield of welfare of senior citizens, as the Government maydetermine, to be nominated by the Government; | Members |
| (iv) | Such number of eminent senior citizens, as theGovernment may determine, but not less in number than the exofficio members in the Council, to be nominated by theGovernment; | Members |
| (v) | Director, Directorate of Social Welfare, of theGovernment. | Member Secretary ex officio |