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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

(2)For best employers - (a) The outstanding employers of the disabled under the three sub-categories (i) Government organization; (ii) Public Sector Undertaking or Autonomous Body or Local Government Body; and (iii) Private or Non Governmental Organization; shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) That at least 10% of the employees are disable subject To aminimum of disabled persons in a given Establishment. (In case of largeEstablishment employing 100 disabled persons or more, thecondition of 10% need not be rigidly adhered to 20%
(ii) That wherever necessary minor adjustment/modifications in themachinery have been made; 5%
(iii) That necessary environmental modifications at the worksite havebeen made including barrier free access; 10%
(iv) That the employees with disabilities are offered the sameconditions in service, including the rates of pay as given toother employees for similar work; 15%
(v) That the employers have shown sympathetic understanding ofthe problems of the disabled 10%
(vi) that when necessary and feasible, such additional facilitiessuch as accommodation and transport etc, are provided 10%
(vii) Retention rate 10%
(viii) Employees assessment 10%
(ix) Productivity ensured 10%
(b)The applications shall be invited in the prescribed format attached at Annexure-B.