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State of Tamilnadu - Section

Section 4 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

4. Committee for Research on Disability.

(1)The committee for Research on Disability shall consist of the following members, namely:-
(i)chairperson - Principal Secretary to Government, Health and Family Welfare department, Chennai;
(ii)Ex-officio members,-
(a)Commissioner for Welfare of the Differently Abled - Member Secretary.
(b)Head of Department, Medical Education and curriculum Development, Dr. M.G.R Medical University, Chennai;
(c)Director, Government Institute of Rehabilitation Medicine, Chennai;
(d)Director, National Institute for Empowerment of Persons with Multiple Disabilities (NIEPMD), Muttukadu;
(e)Head of Ear, Nose, Throat (ENT) Department, Madras Medical college, Chennai.
(iii)Two Members from the registered organizations nominated by the Government;
(iv)Four members from the registered organizations representing persons with specified disability nominated by the Government.
(2)The committee shall function as per the terms and conditions given below,-
(i)The term of office of the nominated members shall be for a period of two years from the date on which they enter upon office but shall be eligible for re-nomination.
(ii)One half of the members shall constitute the quorum of the meeting.
(iii)The non-official members and special invitees shall be entitled for traveling allowances and dearness allowances as admissible to Group "A" officer of the Government.