Report No. 256

Chapter II

Equality and Non-Discrimination

3. Equality and Non-Discrimination. -

(1) No person, establishment or government, shall discriminate against any person affected by Leprosy, or members of his family on any ground in relation to their affliction with Leprosy, or their disability, physical attributes or any other form of their association with Leprosy;

(2) All persons affected by Leprosy and members of their family shall be entitled to the recognition, enjoyment and exercise, on an equal basis, of all human rights including freedoms guaranteed by the Constitution of India.

4. Repeal of Certain Enactments. -

The statutes and provisions enumerated in Schedule I are hereby repealed.