Section 39 in The Rights of Persons with Disabilities Rules, 2017
39. Advisory Committee to assist the Chief Commissioner.
(1)The Central Government shall appoint an Advisory Committee comprising of the following members, namely:-(a)five experts to represent each of the five groups of specified disabilities mentioned in the Schedule to the Act of whom two shall be women;(b)three experts in the field of barrier-free environment-(i)one expert from physical environment;(ii)one expert from transportation system; and(iii)one expert from information and communication technology or other services and facilities provided to the public;(c)one expert in the area of employment of persons with disabilities;(d)one legal expert; and(e)one expert as recommended by the Chief Commissioner for Persons with Disabilities.(2)The Chief Commissioner may invite subject or domain expert as per the need who shall assist him in meeting or hearing and in preparation of the report.(3)The tenure of the members of the Advisory Committee shall be for a period of three years and the members shall not be eligible for re-nomination.(4)The non-official members of the Advisory Committee, in Delhi, shall be paid an allowance of rupees two thousand per day for each day of the actual meeting.(5)The non-official members of the Advisory Committee, not residing in Delhi, shall be paid daily allowance and travelling allowance for each day of the actual meeting at the rate admissible to a Group "A" officer of the Central Government.
