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32. Identification of posts which can be reserved for persons with disabilities.

AppropriateGovernments shall

(a) identify posts, in the establishments, which can be reserved for the persons with disability;

(b) at periodical intervals not exceeding three years, review the list of posts identified and up-datethe list taking into consideration the developments in technology.



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




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