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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(4) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998

(4)The Commissioner shall be appointed in the manner as may be prescribed on the recommendations of a Search-cum-Selection Committee consisting of following officers, namely : -
(a) Administrative Secretary, Social WelfareDepartment : Chairperson
(b) Administrative Secretary, Department of Law,Justice and Parliamentary Affairs : Member
(c) Director, Social Welfare, Kashmir/Jammu : Member(s)
(d) Director, Composite Regional Centre, J&K : Member
(e) Special Secretary to Government, SocialWelfare Department : Member-Secretary
Provided that initial appointment under this clause shall be made by the Government in Social Welfare Department by nomination amongst the persons who fulfill the eligibility for appointment as Commissioner for Persons with Disabilities as provided in sub-section (2).