Section 37 in The Rights of Persons with Disabilities Act, 2016
37. Special schemes and development programmes.
- The appropriate Government and the local authorities shall, by notification, make schemes in favour of persons with benchmark disabilities, to provide,-(a)five per cent. reservation in allotment of agricultural land and housing in all relevant schemes and development programmes, with appropriate priority to women with benchmark disabilities;(b)five per cent. reservation in all poverty alleviation and various developmental schemes with priority to women with benchmark disabilities;(c)five per cent. reservation in allotment of land on concessional rate, where such land is to be used for the purpose of promoting housing, shelter, setting up of occupation, business, enterprise, recreation centres and production centres.
