Section 35(2)(b) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(b)Vacancies which as employer may desire to be circulated to the special Employment Exchanges outside the State or Union Territory in which the establishment is situated, shall be notified to such special Employment Exchange as may be specified by the State Government by notification in the Official Gazette, in this behalf. A copy of the notification of vacancies shall be sent to the concerned vocational Rehabilitation Centre for Handicapped.