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The Rights of Persons with Disabilities Act, 2016

[Act No. 4 of 2018]

[5th January, 2018.]

Contents
Sections Particulars
Title The Rights of Persons with Disabilities Act, 2016
Chapter I Preliminary
1. Short title and commencement
2. Definitions
Chapter II Rights and Entitlements
3. Equality and non-discrimination
4. Women and children with disabilities
5. Community life
6. Protection from cruelty and inhuman treatment
7. Protection from abuse, violence and exploitation
8. Protection and safety
9. Home and family
10. Reproductive rights
11. Accessibility in voting
12. Access to justice
13. Legal capacity
14. Provision for guardianship
15. Designation of authorities to support
Chapter III Education
16. Duty of educational institutions
17. Specific measures to promote and facilitate inclusive education
18. Adult education
Chapter IV Skill Development and Employment
19. Vocational training and self-employment
20. Non-discrimination in employment
21. Equal opportunity policy
22. Maintenance of records
23. Appointment of Grievance Redressal Officer
Chapter V Social Security, Health, Rehabilitation and Recreation
24. Social security
25. Healthcare
26. Insurance schemes
27. Rehabilitation
28. Research and development
29. Culture and recreation
30. Sporting activities
Chapter VI Special Provisions for Persons with Benchmark Disabilities
31. Free education for children with benchmark disabilities
32. Reservation in higher educational institutions
33. Identification of posts for reservation
34. Reservation
35. Incentives to employers in private sector
36. Special employment exchange
37. Special schemes and development programmes
Chapter VII Special Provisions for Persons with Disabilities with High support Needs
38. Special provisions for persons with disabilities with high support
39. Awareness campaigns
40. Accessibility
41. Access to transport
42. Access to information and communication technology
43. Consumer goods
44. Mandatory observance of accessibility norms
45. Time limit for making existing infrastructure and premises accessible and action for that purpose
46. Time limit for accessibility by service providers
47. Human resource development
48. Social audit
Chapter IX Registration of Institutions for Persons with Disabilities and Grants to Such Institutions
49. Competent authority
50. Registration
51. Application and grant of certificate of registration
52, Revocation of registration
53. Appeal
54. Act not to apply to institutions established or maintained by Central or State Government
55. Assistance to registered institutions
Chapter X Certification of Specified Disabilities
56. Guidelines for assessment of specified disabilities
57. Designation of certifying authorities
58. Procedure for certification
59 Appeal against a decision of certifying authority
Chapter XI Central and State Advisory Boards on Disability and District Level Committee
60. Constitution of Central Advisory Board on Disability
61. Terms and conditions of service of members
62. Disqualifications
63. Vacation of seats by Members
64. Meetings of the Central Advisory Board on disability
65. Functions of Central Advisory Board on disability
66. State Advisory Board on disability
67. Terms and conditions of service of Members
68. Disqualification
69. Vacation of seats
70. Meetings of State Advisory Board on disability
71. Functions of State Advisory Board on disability
72. District-level Committee on disability
73. Vacancies not to invalidate proceedings
Chapter XII Chief Commissioner and State Commissioner for Persons With Disabilities
74. Appointment of Chief Commissioner and Commissioners
75. Functions of Chief Commissioner
76. Action of appropriate authorities on recommendation of Chief Commissioner
77. Powers of Chief Commissioner
78. Annual and special reports by Chief Commissioner
79. Appointment of State Commissioner in States
80. Functions of State Commissioner
81. Action by appropriate authorities on recommendation of State Commissioner
82. Powers of State Commissioner
83. Annual and special reports by State Commissioner
Chapter XIII Special Court
84. Special Court
85. Special Public Prosecutor
Chapter XIV National Fund for Persons with Disabilities
86. National Fund for persons with disabilities
87. Accounts and audit
Chapter XV State Fund for Persons with Disabilities
88. State Fund for persons with disabilities
Chapter XVI Offences and Penalties
89. Punishment for contravention of provisions of Act or rules or regulations made thereunder
90. Offences by companies
91. Punishment for fraudulently availing any benefit meant for persons with benchmark disabilities
92. Punishment for offences of atrocities
93. Punishment for failure to furnish information
94. Previous sanction of appropriate Government
95. Alternative punishments
Chapter XVII Miscellaneous
96. Application of other laws not barred
97. Protection of action taken in good faith
98. Power to remove difficulties
99. Power to amend Schedule
100. Power of Central Government to make rules
101. Power of State Government to make rules
102. Repeal and savings
The Schedule
103. Specified Disability


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