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State of Punjab - Section

Section 24 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012

24. State Council of senior citizen.

(1)The State Government may by order establish a State Council for the Senior Citizen to advise the State Government for effective implementation of the act and to perform such other function in relation to Senior Citizen as the State Government may specify.
(2)The State Council shall consist of the following members namely:-
a) the Minister, Social Security and Women and Child Development,Punjab Chairman Ex-officio
b) the Principal Secretary to the Government of Punjab,Department of Social Security and Women and Child Development,Punjab Member Ex-officio
c) the Principal Secretary to the Government of Punjab,Department of Health and Family Welfare; Member Ex-officio
d) the Principal Secretary to the Government of Punjab,Department of Home Affairs and Justice; Member Ex-officio
e) the Principal Secretary to the Government of Punjab,Department of Public Relation; Member Ex-officio
f) the Director General of Police Punjab; Member Ex-officio
g) the Legal Remembrancer and Secretary to Government PunjabDepartment of Legal and Legislative Affair; Member Ex-officio
h) The Director, Social Security Member Ex-officio
i) three specialist and activities in the field of welfare ofsenior citizen to be nominated by the State Government ; and Member
j) three eminent Senior Citizen to be nominated by the StateGovernment Member
(3)The State Council shall meet at least once in every six month.
(4)Tenure of the nominated member of the State Council other than ex-officio member shall be for a period of two years.