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[Section 24]
[Entire Act]
State of Punjab - Subsection
Section 24(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
| a) | the Minister, Social Security and Women and Child Development,Punjab | Chairman Ex-officio |
| b) | the Principal Secretary to the Government of Punjab,Department of Social Security and Women and Child Development,Punjab | Member Ex-officio |
| c) | the Principal Secretary to the Government of Punjab,Department of Health and Family Welfare; | Member Ex-officio |
| d) | the Principal Secretary to the Government of Punjab,Department of Home Affairs and Justice; | Member Ex-officio |
| e) | the Principal Secretary to the Government of Punjab,Department of Public Relation; | Member Ex-officio |
| f) | the Director General of Police Punjab; | Member Ex-officio |
| g) | the Legal Remembrancer and Secretary to Government PunjabDepartment of Legal and Legislative Affair; | Member Ex-officio |
| h) | The Director, Social Security | Member Ex-officio |
| i) | three specialist and activities in the field of welfare ofsenior citizen to be nominated by the State Government ; and | Member |
| j) | three eminent Senior Citizen to be nominated by the StateGovernment | Member |