Section 38(1) in The Rights of Persons with Disabilities Rules, 2017
(1)An aggrieved person may present a complaint containing the following particulars in person or by his agent to the Chief Commissioner or the Commissioner or send it by registered post or by email addressed to the Chief Commissioner or the Commissioner, namely:-(a)the name, description and the address of the aggrieved person;(b)the name, description and the address of the opposite party or parties, as the case may be, so far as they may be ascertained;(c)the facts relating to complaint and when and where it arose;(d)documents in support of the allegations contained in the complaint; and(e)the relief which the aggrieved person claims.
