| Contents: |
| Title |
The Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 |
| Sections: |
Particulars: |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Central Coordination Committee |
| 4. |
Term of office of Members |
| 5. |
Disqualifications |
| 6. |
Vacation of seats by Members |
| 7. |
Meetings of the Central Coordination Committee |
| 8. |
Functions of the Central Coordination Committee |
| 9. |
Central Executive Committee |
| 10. |
Functions of the Central Executive Committee |
| 11. |
Meetings of the Central Executive Committee |
| 12. |
Temporary association of persons with Central Executive Committee for particular purposes |
| 13. |
State Coordination Committee |
| 14. |
Terms and conditions of service of Members |
| 15. |
Disqualifications |
| 16. |
Vacation of seats |
| 17. |
Meetings of the State Coordination Committee |
| 18. |
Functions of the State Coordination Committee |
| 19. |
State Executive Committee |
| 20. |
Functions of the State Executive Committee |
| 21. |
Meetings of the State Executive committee |
| 22. |
Temporary association of persons with State Executive Committee for particular purposes |
| 23. |
Power to give directions |
| 24. |
Vacancies not to in validate proceedings |
| 25. |
Appropriate Governments and local authorities to take certain steps for the prevention of occurrence of disabilities |
| 26. |
Appropriate Governments and local authorities to provide children with disabilities free education, etc |
| 27. |
Appropriate Governments and local authorities to make schemes and programmes for non-formal education, etc |
| 28. |
Research for designing and developing new assistive devices, teaching aids, etc |
| 29. |
Appropriate Governments to set up teachers' training institutions to develop trained manpower for schools for children with disabilities |
| 30. |
Appropriate Governments to prepare a comprehensive education scheme providing for transport facilities, supply of books, etc |
| 31. |
Educational institutions to provide amanuensis to students with visual handicap |
| 32. |
Identification of posts which can be reserved for persons with disabilities |
| 33. |
Reservation of posts |
| 34. |
Special Employment Exchange |
| 35. |
Power to inspect record or document in possession of any establishment |
| 36. |
Vacancies not filled up to be carried forward |
| 37. |
Employers to maintain records |
| 38. |
Schemes for ensuring employment of persons with disabilities |
| 39. |
All educational institutions to reserve seats for persons with disabilities |
| 40. |
Vacancies to be reserved in poverty alleviation schemes |
| 41. |
Incentives to employers to ensure five per cent. of the work force is composed of persons with disabilities |
| 42. |
Aids and appliances to persons with disabilities |
| 43. |
Schemes for preferential allotment of land for certain purposes |
| 44. |
Non-discrimination in transport |
| 45. |
Non-discrimination on the road |
| 46. |
Non-discrimination in the built environment |
| 47. |
Non-discrimination in Government employment |
| 48. |
Research |
| 49. |
Financial incentives to Universities to enable them to undertake research |
| 50. |
Competent authority |
| 51. |
No person to establish or maintain an institution for persons with disabilities except in accordance with a certificate of registration |
| 52. |
Certificate of registration |
| 53. |
Revocation of certificate |
| 54. |
Appeal |
| 55. |
Act not to apply to institutions established or maintained by the Central or State Government |
| 56. |
Institutions for persons with severe disabilities |
| 57. |
Appointment of Chief Commissioner for persons with disabilities |
| 58. |
Functions of the Chief Commissioner |
| 59. |
Chief Commissioner to look into complaints with respect to deprivation of rights of persons with disabilities |
| 60. |
Appointment of Commissioners for persons with disabilities |
| 61. |
Powers of the Commissioner |
| 62. |
Commissioner to look into complaints with respect to matters relating to deprivation of rights of persons with disabilities |
| 63. |
Authorities and officers to have certain powers of civil court |
| 64. |
Annual report to be prepared by the Chief Commissioner |
| 65. |
Annual reports to be prepared by the Commissioners |
| 66. |
Appropriate Governments and local authorities to undertake rehabilitation |
| 67. |
Insurance scheme for employees with disabilities |
| 68. |
Unemployment allowance |
| 69. |
Punishment for fraudulently availing any benefit meant for persons with disabilities |
| 70. |
Chief Commissioners, Commissioners, officers and other staff to be public servants |
| 71. |
Protection of action taken in good faith |
| 72. |
Act to be in addition to and not in derogation of any other law |
| 73. |
Power of appropriate Government to make rules |
| 74. |
[Repealed.] |
