Section 3 in Punjab Rights of Persons with Disabilities Rules, 2019
3. State Committee for Research on Disability.
(1)The Committee for Research on Disability at the State level shall consist of the following members, namely:-(i)An eminent person having vast experience in the field of Science and Medical Research to be nominated by the State Government, ex officio- Chairperson;(ii)Director, Department of Health and Family Welfare, Punjab ex officio-Member;(iii)Five members as representatives of the registered State level Organizations representing each of the five groups of specified disabilities in the Schedule of the Act, to be nominated by the State Government - Members:Provided that at least one representative of the registered organizations is a woman; and(iv)Director, Department of Social Security, Punjab-Member Secretary.(2)The Chairperson may invite any expert as a special invitee.(3)The term of office of the nominated members shall be for a period of three years from the date on which they enter upon office, and the nominated members shall be eligible for re-nomination for one more term.(4)One half of the members shall constitute the quorum of the meeting.(5)The non-official members and special invitees shall be entitled for travelling allowance and daily allowance as admissible to a Group 'A' or equivalent officer of the State Government.(6)The State Government may provide the Committee with such clerical and other staff as the State Government considers necessary.
