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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(a) in The Rehabilitation Council Of India Act, 1992

(a)[ a Chairperson, from amongst the persons having experience in administration with professional qualification in the field of rehabilitation, disabilities, and special education, to be appointed by the Central Government; [Substituted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000)]