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.] |