Section 3(4) in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
(4)The Board shall consist of-(a)a Chairperson to be appointed by the Central Government from amongst the persons having expertise and experience in the field of autism, cerebral palsy, mental retardation and multiple disability;(b)nine persons to be appointed in accordance with such procedure as may be prescribed from amongst the registered organisations out of which three Members each shall be from voluntary organisations, association of parents of persons with autism, cerebral palsy, mental retardation and multiple disability and from association of persons with disability, Members:Provided that initial appointment under this clause shall be made by the Central Government by nomination;(c)eight persons not below the rank of Joint Secretary to the Government of India nominated by that Government to represent the Ministries or Departments of Social Justice and Empowerment, Women and Child Development, Health and Family Welfare, Finance, Labour, Education, Urban Affairs and Employment and Rural Employment and Poverty Alleviation, Members, ex officio;(d)three persons to be nominated by the Board representing the associations of trade, commerce and industry engaged in philanthropic activities, Members;(e)the Chief Executive Officer, who shall be of the rank of Joint Secretary to the Government of India, Member-Secretary, ex officio.
