Section 19 in The Rehabilitation Council Of India Act, 1992
19. Registration in Register.
The Member-Secretary of the Council may, on receipt of an application made by any person in the prescribed manner enter his name in the Register provided that the Member-Secretary is satisfied that such person possesses the recognised rehabilitation qualification.[Provided that the Council shall register vocational instructors and other personnel working in the vocational rehabilitation centres under the Ministry of Labour on recommendation of that Ministry and recognise the vocational rehabilitation centres as m npower development centres:Provided further that the Council shall register personnel working in national institutes and apex institutions on disability under the Ministry of Social Justice and Empowerment on recommendation of that Ministry and recognise the national institutes a d apex institutions on disability as manpower development centres.][New provisos added by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ]
