Report No. 256
23. Participation in the Formulation of Policies. -
Persons affected by Leprosy shall be entitled to participate in the formulation of policies affecting their welfare.
24. Administration. -
(1) The Central Government shall within 12 months of the coming into force of this Act, by notification, constitute a Central Commission on Leprosy, to monitor the compliance of the provisions under Chapter III and Chapter IV of this Act in respect of all establishments for which the Central Government is the appropriate Government, and to make recommendations to the Central Government, for the proper implementation of this Act.
(2) State Governments shall, within 12 months of the coming into force of this Act, by notification, constitute a State Commission on Leprosy, to monitor the compliance of the provisions under Chapter III and Chapter IV of this Act in all establishments for which the State Government is the appropriate Government, and to make recommendations to the State Government, for the proper implementation of this Act within 12 months of the coming into force of this Act.
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