Section 8(1) in M.P. Rights of Persons with Disabilities Rules, 2017
(1)The State Government shall ensure that any disabled student is not debarred for taking admission in the Government/non-Government recognized educational institutions. If it is found then the State Government may cancel the recognition of the concerned educational institution. The State Government may authorize the district education officer for ensuring the compliance by issuing appropriate instruction. The inclusive education shall have to be provided to children with disability for the purpose of section 18 of the Nishulk Avm Bal Shiksha Ka Adhikar Adhiniyam, 2009 (No. 35 of 2009).
