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26. Appropriate Governments and local authorities to provide children with disabilities free education, etc.

The appropriate Governments and the local authorities shall

(a) ensure that every child with a disability has access to free education in an appropriate environment till he attains the age of eighteen years;

(b) endeavour to promote the integration of students with disabilities in the normal schools;

(c) promote setting up of special schools in Government and private sector for those in need of special education, in such a manner that children with disabilities living in any part of the country have access to such schools;

(d) endeavour to equip the special schools for children with disabilities with vocational training facilities.



Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 Back




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