The Government of Goa has notified the Goa Rights of Persons with Disabilities First (Amendment) Rules, 2021 vide notification dated December 2, 2021, further amending the Goa Rights of Persons with Disabilities Rules, 2018.

Key Highlights:

  • Qualifications for appointment of the State Commissioner

(a) Degree in social work or sociology or law or human rights or rehabilitation or education of persons with disabilities.

(b)Degree in law.

(c) Knowledge of Konkani & Marathi

  • Experience of the State Commissioner

(a) At least 10 years’ experience in a Group “A” post or equivalent level in Central or State Government or Public Sector Undertaking or Semi Government or Autonomous Body dealing with disability related matters or social sector; or

(b) Work experience at least for a period of 10 years in the capacity of a senior level functionary in a registered, State or national or international level, voluntary organisation working in the field of disability or social development, out of which at least three years of experience in the recent past in the field of rehabilitation or empowerment of Persons with Disabilities shall be possessed by the applicant. Note: If he is in the service under the Central Government or a State Government, he shall seek retirement from such service before his appointment to the post.

(c) He has not attained the age of 56 years as on 1st day of January of the year of his recruitment to the post of State Commissioner.

  • Term of the State Commissioner shall be for a period of 3 years and it may be extended for a period of 2 years or till he attains the age of 60 years, whichever is earlier.
  • Salary and allowances of the State Commissioner shall be entitled for the salary and allowances as admissible to a Senior Scale Officer of Goa Civil Services. Where a State Commissioner, being a retired Central or State Government servant or a retired employee of any institution or autonomous body funded by the Central or State Government, and is in receipt of pension in respect of such previous service, the salary admissible to the State Commissioner under these rules shall be reduced by the amount of the pension, and if in lieu of a portion of the pension, the commuted value thereof has been received by him, by the amount of such commuted portion of the pension.


*Tanvi Singh, Editorial Assistant has reported this brief.

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