Section 17(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(1)The District Level committee on Disability shall consist of:-(i)District collector, chairperson(ii)Ex-officio-Members;(a)Deputy Director, Health;(b)District Employment Officer;(c)General Manager, District Industries center;(d)District Social Welfare officer;(e)Project officer, Integrated Child Development Service (ICDS);(f)Chief Education Officer;(g)Executive Engineer (Building), Public works Department;(h)Regional Transport Officer;(i)District Child Protection Officer;(j)Advocate, Free legal Aid cell, District court;(k)Regional Director for Municipal Administration;(l)District Differently Abled Welfare Officer - Member Secretary.(iii)Five representatives of persons with benchmark disabilities as mentioned in the Schedule to the Act nominated by the District collector and three representatives of registered organizations nominated by the District collector.
