Section 9 in The Rights of Persons with Disabilities Rules, 2017
9. Form and manner of maintaining records by the establishments.
(1)Every establishment covered under sub-rule (3) of rule 8 shall maintain records containing the following particulars, namely:-(a)the number of persons with disabilities who are employed and the date from when they are employed;(b)the name, gender and address of persons with disabilities;(c)the nature of disability of such persons;(d)the nature of work being rendered by such employed person with disability; and(e)the kind of facilities being provided to such persons with disabilities.(2)Every establishment shall produce for inspection on demand, records maintained under these rules, to the authorities under this Act and shall supply such information which may be required for the purpose of ascertaining whether the provisions have been complied with.
