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The Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995

[Act No. 1 of 1996]

[1st January, 1996.]

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.]


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