Section 11(11) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(11)If a disabled person applies for work, work suitable to his ability and qualifications will have to be given which may also be in the form of services that are identified as integral to the programme keeping in view the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
