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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1) in The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(1)The State Government shall constitute a District Committee which shall also perform the role of inspecting the programmes and activities for the effective implementation of the Act.
(i)The District Committee shall consists of the following : -
1. Collector Chairperson
2. Superintendent of Police Member
3. Chief Medical Officer Member
4. Chairperson Rotary/Lions club Member
5. Secretary Red Cross Member
6. Two Social Workers (One from old age home) Member
7. Representative of Pensioners Association Member
8. Joint/Deputy Director, Social Welfare Department Ex-officio Member
(ii)District Committee shall meet at least once in 3 months.
(iii)Tenure of the members of the District Committee other than ex-officio members shall be such as the State Government may by order specify.