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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

22. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may specify.
(2)The State Council shall consist of the following members, namely:-
(i)(ii)(iii)(iv)(v) Minister for the State Government in charge of welfare of SeniorCitizensSecretaries toDepartments of the Government dealing with Disabilities, SeniorCitizens Welfare, Health, Home, Publicity, Pensions, and othersubjects of concern to the Senior CitizensSuch number ofspecialists and activists in the field of welfare of seniorcitizens, as the State Government may determine, to be nominatedby the State Government;Such number ofeminent senior citizens, as the State Government may determined;Commissioner/Director in-charge of SeniorCitizens Welfare in the State. ::::: Chairman, Ex-officioMembers, Ex-officioMembersMembersMember - Convenor
(3)The State Council shall meet at least once in six months.
(4)Tenure of the members of the State Council, other than ex-officio members, rules of procedure of the Council and other ancillary matters shall be such as the State Government may, by order, specify.