Section 6 in M.P. Rights of Persons with Disabilities Rules, 2017
6. Legal Assistance and limited guardianship to persons with disability.
(1)Persons with disability who are not living with family and requiring support for exercising legal rights, the Collector shall provide Legal Assistance through District Legal Aid Officer.(2)The Collector shall be the competent authority for granting limited guardianship to such persons with disability who are in need of taking decision in the cases of legal binding.(3)The competent authority shall ensure that guardianship is needed to the persons with disabilities who are unable to take decision on legal basis.(4)The Collector shall, suo motu or after receiving application, take action immediately :Provided that the consent of the person, who agree to act as a limited guardian, shall also be obtained before grant of such limited guardianship. The period for limited guardianship shall be determined by the Collector according to the need.(5)In case of disabled woman, the limited guardian shall be a woman.(6)The limited guardian appointed under sub-rule (1) shall consult the person with disabilities in all matters before taking any decision of legal action in this behalf.(7)The limited guardian shall ensure that the decision of legal action taken on behalf of the person with disability is in the interest of the disabled person.
