Section 11(3) in M.P. Rights of Persons with Disabilities Rules, 2017
(3)The Grievance Redressal Officer shall mention the following particulars in the register, namely :-(a)Date of lodging complaint;(b)Name of Complainant;(c)Name of person enquiring the complaint;(d)Place of incident;(e)The name of the establishment or person against whom the complain has been lodged;(f)Gist of complaint;(g)Any additional information;(h)Documentary evidence if any;(i)Date of disposal of the complaint by the Grievance Redressal Officer;(j)Details of disposal of appeal by the constituted District level committee on disability; and(k)Any other information.
