Section 48 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
48. Restoration of inmates.
- On the cancellation of revocation of the certificate or recognition by the competent authority, the Organisation shall forthwith cease to be an institution for the disabled. The inmates so maintained by the Organisation will be restored with their parents, legal guardian or shifted to a similar institution as the competent authority deem fit and proper.
