Section 28 in M.P. Rights of Persons with Disabilities Rules, 2017
28. Issuance of Disability Certificate.
(1)On receipt of an application the medical authority or any other notified competent authority, shall verify the information provided by the applicant and shall assess the disability in terms of the relevant guidelines issued by the Central Government and after satisfying himself that the applicant is a person with disability shall issue a certificate of disability in his favour in the prescribed form.(2)The medical authority shall issue the certificate of disability within one month from the date of receipt of the application.(3)The medical authority after due examination shall:-(a)issue a permanent certificate of disability in cases where there are no chances of variation of disability over time in the degree of disability, or(b)issue a temporary certificate of disability in cases where there is any chance of variation over time in the degree of disability and indicate the period of validity.(4)If any applicant is found ineligible for issuing him the certificate of disability, the medical authority shall inform the reasons in writing to him within a period of one month from the date of receipt of the application.
