Section 4 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
4. [ Educational qualification and experience for Chairperson of Board. [Substituted by Notification No. G.S.R. 410(E), dated 27.4.2018 (w.e.f. 27.7.2000)]
- Any person for being appointed as the Chairperson of the Board shall possess the following educational and other qualifications and experience, namely:-(i)Master's degree from a recognized university:Provided that preference shall be given to a person having-(a)a postgraduate degree from a recognised University or Institute in one or more area of disability or community based disability rehabilitation, namely, autism, cerebral palsy, mental retardation, multiple disability or any other equivalent qualification in these fields which is recognized by the Rehabilitation Council of India and registered as a personnel or professional with the Rehabilitation Council of India; or(b)a postgraduate degree from a recognised University or Institute in any subject with diploma or degree in one or more area of disability or community based disability rehabilitation, namely, autism, cerebral palsy, mental retardation, multiple disability or any other equivalent qualification in these fields which is recognized by the Rehabilitation Council of India and registered as a personnel or professional with the Rehabilitation Council of India; and(c)his research papers published in any reputed professional journals; and(ii)minimum of ten years experience in the disability sector out of which not less than seven years shall be in autism or cerebral palsy or mental retardation or multiple disabilities; and(iii)administrative experience of not less than three years as Chief Executive Officer or Chairperson or President or General Secretary of any Non-Governmental Organisation which has been serving at least for ten years in the areas of autism, cerebral palsy, mental retardation or multiple disabilities:Provided that the age of such person shall not be more than sixty-two years as on the closing date of receipt of applications by the Central Government.][4A. Procedure for selection of Chairperson. - The Chairperson shall be appointed by the Central Government on the recommendation of a search-cum-selection committee consisting of the following persons, namely:-(i)A senior distinguished academician in the relevant field to be nominated by the Minister Social Justice and Empowerment ................................... Chairman;(ii)Secretary, Department of Empowerment of Persons with Disabilities; ...... Member;(iii)Chief Commissioner for Persons with Disabilities ........................... Member;(iv)Two experts of eminence amongst the Managing Directors or Chairperson of Non Governmental Organisations working in the field of Autism, Cerebral Palsy, Mental Retardation, Multiple Disabilities, of whom one Member will be a parent or sibling ............................... Members.][4B. Salary of Chairperson. - The salary of the Chairperson shall be equivalent to the basic pay of the Secretary to the Government of India and dearness allowance and city compensatory allowance as admissible:Provided that where the Chairperson is a retired person from the Central Government or a State Government or Union Territory Administration or Semi-Government body or public sector undertaking or a recognised research institution or any other autonomous or statutory body, the salary payable together with the pension or pensionary value of the terminable benefits or both received by him shall not exceed the basic pay of Secretary to the Government of India.] [Inserted by Notification No. G.S.R. 71(E), dated 4.2.2015 (w.e.f. 27.7.2000)]
