Section 13 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
13. Constitution of local level committees.
(1)The Board shall constitute a local level committee for such area, as may be specified by it from time to time.(2)A local committee shall consist of-(a)Deputy Commissioner of a District ;(b)District Social Welfare Officer-Member-Secretary ;(c)a representative of a registered organization ; and(d)a person with disability shall have the same meaning as defined in section 2 of the Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation), Act, 1998.(3)The non-official members of a local level committee shall continue to work for a period of three years from the date of its constitution or till such time it is reconstituted by the Board. The Chairperson of the Committee, can co-opt any other officer in the district as its member.(4)The non-official members can be reappointed by the Board on completion of their term in case of non-availability of substitutes or if their performance has remained up to the mark.(5)A local level committee shall meet at least once in every three months or at such intervals as may be necessary.
