Section 40 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
40. Concessions.
- Following concessions shall be allowed to the Person with disabilities for making him eligible for employment mentioned in rule 36:-(i)5 percentage of qualifying or pass marks in individual paper and in aggregate marks, wherever prescribed in any examination.(ii)The academic qualification given in the certificate issued by the recognised Institute meant for the person with hearing impairment shall be considered at par with those other Institutions recognised by the Government.(iii)The condition or desirability of training/tests/ experience whenever prescribed shall not apply to the disabled person for temporary appointment. Where a particular training is essential for appointment to a post, the disabled person may be required to received such training with in two years of his appointment.
