Section 10(3) in Punjab Rights of Persons with Disabilities Rules, 2019
(3)Every application made under sub-rule (1) shall comply with the following requirements in respect of the concerned institution, namely:-(a)that the Institution had been working in the field of rehabilitation of persons with disabilities for not less than three years immediately before the date on which the application is made ;(b)that the Institution is registered under the Societies Registration Act, 1860 (XXI of 1860) or under any other law for the time being in force in the State and a copy of such registration certificate along with the bye-laws and memorandum of association of the Society shall accompany the application;(c)that the Institution has not been running to profit any individual or a body of individuals;(d)that the Institution has employed professionals registered with the Rehabilitation Council of India to cater to the special needs of children with disabilities;(e)that the Institution has adequate teaching and learning material for the persons with disabilities; and(f)that the Institution has submitted its audited accounts and annual reports of last three years with the competent authority.
