Section 8(2) in M.P. Rights of Persons with Disabilities Rules, 2017
(2)The district education officer shall ensure that the building of every recognized Government/Non Government educational institution is barrier free for children with disability. If any building of educational institution is found non-accessible for the children with disability, the district education officer shall, by giving opportunities, issue one month notice to the concerned institution for making the barrier free access and if the work is not executed with the time limit, the district education officer shall recommend to the State Government for cancelling the recognition of that institution.
