Section 31(2) in M.P. Rights of Persons with Disabilities Rules, 2017
(2)The procedure for nominating five members under sub-clause (ii) of Clause (e) sub-section (2) of section 66 of the Act by rotation from the districts shall be as under :-(i)the nomination shall be made on the basis of population of disabled persons of the district in descending order.(ii)five districts shall be selected where the population of the disabled persons is more and five members shall, in the first instance be nominated, who shall represent the district in the Board. After every 3 years other district of maximum population of disabled persons shall be selected. The procedure of nomination shall continue till the representation of all districts is not completed.(iii)the term of members representing the above districts shall be three years.(iv)the selection of members shall be made on the recommendation of the collector of the concerned district.
