Section 15 in M.P. Rights of Persons with Disabilities Rules, 2017
15. Submission of Returns.
(1)Every Government establishment shall furnish to the local special employment exchange returns in Form-I (Persons with Disabilities Employers Return) once in every six months and in Form-II once in every two years.(2)The Return shall be furnished within thirty days of the respective date which is 31st March and 30th September of every financial year.(3)The two yearly returns shall be furnished within thirty days of the closing of every alternative financial year :Provided that the first two yearly returns shall be furnished for the financial year 2017 closing on 31st March 2019.
