| 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 |
