Section 20 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
20. Address of the Member.
(1)The Member-Secretary shall keep a record of names of members and their addresses.(2)If a member changes his/her address, he/she shall notify his/her address to the Member-Secretary who shall thereupon enter his/her new address, in the official records. In case he/she fails to notify his/her new address, the address in the official records shall for all purposes be deemed to be member's correct address.
