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State of Punjab - Section
Section 22 in Punjab Rights of Persons with Disabilities Rules, 2019
22. District-level Committee.
- The District-level Committee on disability referred to in section 72 shall consist of the following, namely:-| (a) Deputy Commissioner of the district | - ex- officio Chairperson; |
| (b) Civil Surgeon or Chief Medical Officer | - Member; |
| (c) a psychiatrist of the District Hospital | - Member; |
| (d) a Public Prosecutor of the District | - Member; |
| (e) a Person with disability as defined inClause (s) of Section 2 of the Act | - Member; |
| (f) District Education Officer (Primary) | - Member; |
| (g) District Education Officer (Secondary) | - Member; |
| (h) District Transport Officer | - Member; |
| (i) a representative of a RegisteredOrganization to be nominated by the Chairperson | - Member; |
| (j) any other member as invited by theChairperson | - Member; and |
| (k) District Social Security Officer | - Member-Secretary. |