Section 5 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
5. Medical Board.
(1)The Medical Board Shall, after the examination, give a permanent disability certificate in cases of such permanent disabilities where there are no chances of variation in the degree of disability.(2)The Medical Board shall indicate the period of validity in the certificate in cases where there is any chance of variation in the degree of disability.(3)No refusal of disability certificate shall be made unless an opportunity is given to the applicant of being heard.(4)On representation by the applicant the Medical Board may review its decision having regard to all the facts and circumstances of the case and pass such order in the matter as it thinks fit.
