Section 17(1) in The Rights of Persons with Disabilities Rules, 2017
(1)Any person with specified disability may apply in Form -IV for a certificate of disability and submit the application to -(a)a medical authority or any other notified competent authority to issue such a certificate in the district of residence of the applicant as mentioned in the proof of residence in the application; or(b)the concerned medical authority in a government hospital where he may be undergoing or may have undergone treatment in connection with his disability:Provided that where a person with disability is a minor or suffering from intellectual disability or any other disability which renders him unfit or unable to make such an application himself, the application on his behalf may be made by his legal guardian or by any organisation registered under the Act having the minor under its care.
