Section 5 in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1999
5. Form and manner of Notification of Vacancies.
[Section-38 (I) (C)] - (1) The vacancies for disabled persons shall be notified in writing to the concerned Special Employment Exchange or through other respective local Employment Exchange of the State. The following particulars shall be furnished in respect of each type of vacancies namely :-(1)Name and address of the employer,(2)Telephone number of the employer, if any(3)Nature of vacancy -(a)Type of workers required (Designation)(b)(i)Description of duties(ii)Physical requirements (i.e. job involves)(iii)Visual accuracy, frequent movement, or(iv)walking continuous long hours sitting etc.
