| Contents |
| Chapter 1 |
Introduction and Background to the Report |
|
Introduction and Background to the Report |
| Chapter II |
Leprosy and the Status of Persons Affected by Leprosy in India: The Need for change |
| A. |
Understanding Leprosy |
| B. |
Facts and Myths surrounding Leprosy |
| C. |
The Prevalence of Leprosy |
| D. |
Preventive and Curative Treatments |
| Chapter III |
Attempts made thus far in Addressing the Concerns of Persons affected by Leprosy |
|
Attempts made thus far in Addressing the Concerns of Persons affected by Leprosy |
| Chapter IV |
The Domestic Legal Framework: Facilitating Direct and Indirect Discrimination against Persons affected by Leprosy in India |
|
Facilitating Direct and Indirect Discrimination against Persons affected by Leprosy in India |
| Chapter V |
International Efforts in Addressing the Concerns of Persons affected by Leprosy and their Families |
|
International Efforts in Addressing the Concerns of Persons affected by Leprosy and their Families |
| Chapter VI |
Practices in other Jurisdictions in Relation to Persons affected by Leprosy |
|
Practices in other Jurisdictions in Relation to Persons affected by Leprosy |
| (i) |
Azerbaijan |
| (ii) |
Costa Rica |
| (iii) |
Ecuador |
| (iv) |
Egypt |
| (v) |
Finland |
| (vi) |
Greece |
| (vii) |
Japan |
| (viii) |
Korea |
| (ix) |
Oman |
| (x) |
Ukraine |
| Chapter VII |
Recommendations |
| A. |
Repeal or Amendment of the Laws |
| B. |
Call for Affirmative Action |
| (i) |
Measures against discrimination |
| (ii) |
Land Rights |
| (iii) |
Right to Employment |
| (iv) |
Educational and training opportunities |
| (v) |
Appropriate use of Language |
| (vi) |
Right to Freedom of Movement |
| (vii) |
Concessions during treatment |
| (viii) |
Social Awareness |
| (ix) |
Welfare Measures |
| C. |
Summary |
|
The Legal Services Act, 1987 |
|
The Motor Vehicles Act, 1988 |
| Annexure |
Eliminating Discrimination against Persons Affected By Leprosy (EDPAL) Bill, 2015 |
|
Eliminating Discrimination against Persons Affected By Leprosy (EDPAL) Bill, 2015 |
| Chapter I |
Preliminary |
| 1. |
Short Title and Commencement |
| 2. |
Definitions |
| Chapter II |
Equality and Non-Discrimination |
| 3,4. |
Equality and Non-Discrimination |
| 5. |
Amendments to Certain Enactments |
| 6. |
Certain Laws to be Invalid |
| 7. |
Substitution of Certain Terms |
| Chapter III |
Rights of Persons affected by Leprosy |
| 8. |
Duty to Uphold Rights |
| 9. |
Right to Health and Treatment |
| 10. |
Disclosure of Medical Records |
| 11. |
Right to Ownership of Property |
| 12. |
Right to Access Public Goods and Services |
| 13. |
Right to Movement |
| 14. |
Right to Education |
| 15. |
Right to Employment |
| 16. |
Right to form Family |
| Chapter IV |
Measures for Affirmative Action |
| 17. |
Duty to undertake Measures |
| 18. |
Health-Related Measures |
| 19. |
Measures related to Ownership and Title |
| 20. |
Measures Related To Social Welfare |
| 21. |
Measures Related to Education and Employment |
| 22. |
Other Measures |
| 23,24. |
Participation in the Formulation of Policies |
| Chapter V |
Enforcement and Remedies |
| 25. |
Non-Compliance of Provisions, Rules or Measures under the Act |
| 26. |
Legal Aid |
| 27. |
Liability For Non-Compliance |
| Chapter VI |
Miscellaneous |
| 28. |
Power to Issue Directions |
| 29,30. |
Power To Call For Information and Power to make Rules |
| 31. |
Power to Remove Difficulties |
| 32,33. |
Application Of Certain Laws and Act to have Overriding Effect |
|
Schedule I - Repealed Provisions and Acts |
|
Schedule II - Amendments |
