Section 26 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
26. Appropriate Governments and local authorities to provide children with disabilities free education, etc .-The appropriate Governments and the local authorities shall-
(a)ensure that every child with a disability has access to free education in an appropriate environment till he attains the age of eighteen years;(b)endeavour to promote the integration of students with disabilities in the normal schools;(c)promote setting up of special schools in Government and private sector for those in need of special education, in such a manner that children with disabilities living in any part of the country have access to such schools;(d)endeavour to equip the special schools for children with disabilities with vocational training facilities.
