Section 13(2) in M.P. Rights of Persons with Disabilities Rules, 2017
(2)The benchmark disability is as under according to the provisions of section 34 of the Act:-(a)Blindness and low vision;(b)Deaf and hard of hearing;(c)Locomotors disability, including cerebral palsy, leprosy cured, dwarfism, acid attack victims and muscular dystrophy;(d)Autism, intellectual disability, specific learning disability and mental illness.(e)Multiple disabilities from amongst persons under clauses (a) to (d) including deaf-blindness in the post, identified for each disabilities.
