(a) a Chaiperson, from amongst the persons having experience in social work or rehabilitation, to be appointed by the Central Government;

(b) three members to be appointed by the Central Government to represent respectively the Ministries of the Central Government dealing with--

(c) one member to be appointed by the Central Government to represent the University Grants Commission;

(d) one member to be appointed by the Central Government to represent the Directorate General of Indian Council of Medical Research;

(e) two members to be appointed by the Central Government to represent the Ministry or department of the States or the Union territories dealing with Social Welfare by rotation in alphabetical order;

(f) such number of members not exceeding six as may be appointed by the Central Government from amongst the rehabilitation professionals working in voluntary organisations;

(g) such number of members not exceeding four as may be appointed by the Central Government from amongst the medical practitioners enrolled under the Indian Medical Council Act 1956 (102 of 1956 ), and engaged in rehabilitation of the handicapped;

(h) three Members of Parliament of whom two shall be elected by the House of the People and one by the Council of States;

(i) such number of members not exceeding three as may be nominated by the Central Government from amongst the social workers who are actively engaged in assisting the disabled;

(j) the Member- Secretary, ex officio.