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Union of India - Section

Section 8 in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

8. Criteria for selection.

(1)For best employees or self employed with disabilities: -
(a)There shall be twenty national awards for the best employers or self-employed with disabilities in the following ten specified categories:-
(I)blindness;
(II)low vision;
(III)leprosy cured;
(IV)hearing impairment;
(V)locomotor disability;
(VI)cerebral palsy;
(VII)mental retardation;
(VIII)mental Illness;
(IX)autism; and
(X)multiple disabilities.
(b)Employees of Government, Statutory Bodies, Corporations, local bodies, Public Sector Undertakings of Central and State Governments, private sector, etc and Self Employed persons are eligible for awards.
(c)The employees with disabilities shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) Punctuality and regularity in attendance 10%
(ii) Cooperation with superiors and fellow-employees 10%
(iii) Extent of mobility, self-care and independence etc. 10%
(iv) No excessive demands for adjustment in physical Environment,equipment, machinery and process etc 10%
(v) No extra demand for special remuneration in the context ofdisability. 10%
(vi) Type of Disability 10%
(vii) Extent of Disability 10%
(viii) Output / Production in comparison to his/her non-disabledcolleagues 10%
(ix) Education / Qualification acquired after becoming disabled 10%
(x) Growth in career after becoming disabled 10%.
(d)Self-Employed persons with disabilities shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) The business is either showing break even or makingconsiderable profits 15%
(ii) The persons with disabilities play Important role in themanagement of business 10%
(iii) The person with disabilities pays his employees and paysinstallments to financial institutions regularly towards paymentsof loans 10%
(iv) Annual turnover for the last five years 15%
(v) Innovation introduced in the enterprise 10%
(vi) Extent of independence in holding the enterprise 10%
(vii) The number of disabled persons employed in the enterprise 10%
(viii) Extent & Type of disability despite which enterprise wasestablished and run successfully 10%
(ix) Socio-economic circumstances despite which the enterpriseestablished and run successfully 10%
(e)Selection Committee while selecting the awardees in the category of employees or selfemp1oyed persons with disabilities shall give due representation to both rural and urban disabled persons and disabled women and shall ensure equitable regional representation.
(f)The applications shall be invited in the prescribed format attached at Annexure-A.
(2)For best employers - (a) The outstanding employers of the disabled under the three sub-categories (i) Government organization; (ii) Public Sector Undertaking or Autonomous Body or Local Government Body; and (iii) Private or Non Governmental Organization; shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) That at least 10% of the employees are disable subject To aminimum of disabled persons in a given Establishment. (In case of largeEstablishment employing 100 disabled persons or more, thecondition of 10% need not be rigidly adhered to 20%
(ii) That wherever necessary minor adjustment/modifications in themachinery have been made; 5%
(iii) That necessary environmental modifications at the worksite havebeen made including barrier free access; 10%
(iv) That the employees with disabilities are offered the sameconditions in service, including the rates of pay as given toother employees for similar work; 15%
(v) That the employers have shown sympathetic understanding ofthe problems of the disabled 10%
(vi) that when necessary and feasible, such additional facilitiessuch as accommodation and transport etc, are provided 10%
(vii) Retention rate 10%
(viii) Employees assessment 10%
(ix) Productivity ensured 10%
(b)The applications shall be invited in the prescribed format attached at Annexure-B.
(3)For best placement officers or agency: - (a) There shall be two National Awards under the category of placement officer/agency of person with disabilities, one each in the following two sub-categories: -
(i)Autonomous Government Organization or Public Sector Undertaking; and
(ii)Private/Non-Governmental Organization or Officer.
(b)The best placement officer for placement of persons with disabilities shall be assessed on the basis of the following criteria.-
SI.No. Criteria Weight
(i) That he/she has placed at least 50% registered unemployeddisabled persons in employment during the last five years andthat at least 30% of them were women; 20%
(ii) Total number of persons with disabilities placed during thelast five Years 10%
(iii) His/her follow-up during the last five years coupled withplacements of the people registered with him/her up to the end ofthe last year is outstanding; 25%
(iv) That the attitude of the placement officer towards theregistered persons with disabilities has been positive andhelpful; 20%
(v) The percentage of dropout employees should not exceed 20% ina given year; 15%
(vi) The placement officer shall provide placement to allcategories of disabled persons and maintain a balance amongstthem while assisting for placement. 10%
(c)The applications shall be invited in the prescribed format attached Annexure-C.
(4)For best individual - (a) Two National Awards shall be given to individuals (one each to professional and non-professional) working for the cause of the persons with specified disabilities.
(b)Awards shall be presented to the individual who has rendered best work in a year for the cause of the disabled in a particular year. Eminence of individual shall be determined on the following basis:-
i) The organization in which he/she works considers him/her as outstanding.ii) He/she has been responsible for initiating new program or services in the last 10 years resulting in benefiting the people with disabilities particularly in rural areas.iii) Paid officers of the Institution shall not be eligible for selection. However, paid workers/officers of the NGOs working for the cause of the disabled could be eligible.iv) His/her contribution should be outstanding in the areas of disabled welfare / rehabilitation / education / training etc.v) His/her contribution in developing rehabilitation model for Community Based Rehabilitation and replicating the same in the inaccessible rural areas.vi) Outstanding person championing the welfare and overall development of the disabled and sensitizing the community regarding rights and equal opportunities for the disabled.vii) The quality of the work performed by the individual in the cause of the disabled and its significance for the cause shall also be given due weight-age.viii) He/she has outstanding professional achievements to his/her credit.
(c)The applications shall be invited in the prescribed format attached Annexure-D.
(5)For best institution - (a) There shall be two National Awards under this category, one award each would be provided under the following two sub-categories:-
(i)An organization providing holistic comprehensive services to the persons with disabilities in a comprehensive manner; and
(ii)An organization promoting inclusive education to the children/persons with disabilities
(b)The criteria for giving awards in this category shall be as under:-
Sl·No Criteria Weight
(i) Has started comprehensive service for people with variousdisabilities. 10%
(ii) Has adapted new equipments 10%
(iii) Has provided new services 15%
(iv) Has undertaken new strategies for improving existing services 10%
(v) Has followed-up the clients in rehabilitation 5%
(vi) Achievements in the area of education / training / rehabilitationetc. should be outstanding. 10%
(vii) The Institution should have at least 10 years' experience inthe field 10%
(viii) The contribution of the institution in extension of outreachservices in and around its working headquarters. 5%
(ix) Motivation, involvement and participation of community forrehabilitation of the disabled particularly in rural areas 10%
(x) While selecting the institutions due weightage would be givento voluntary action through participation of local public andefforts for rendering rehabilitation services to the persons withdisabilities. 5%
(xi) The geographical area in which the Institution is providingservices 5%
(xii) The category(ies) of disability for which the institution isproviding services. 5%
(c)The applications shall be invited in the prescribed format attached at Annexure-E.
(6)For role model: - (a) There shall be 10 national awards in this category to be given to persons with disability who can be an example for disabled citizens by way of his or her achievements in their chosen field. Two awards each-one male and one female are to be given to the following sub-categories of disabilities:-
(i)Blindness or Low Vision;
(ii)Leprosy cured;
(iii)Hearing Impairment;
(iv)Locomotor Disability or Cerebral Palsy; and
(v)Mental retardation or Mental Illness or Autism
(b)However, if suitable person(s) in any one or more of these sub-categories are not found, the awards may be given to additional person(s) in other sub-categories.
(c)The applications shall be invited in the prescribed format attached at Annexure-F.
(7)For best applied research / innovation / product development aimed at improving the life of persons with disabilities: - (a) One National Award shall be given to the best applied research or technological innovation aimed at improving the life of persons with disabilities and two awards shall be given for the development of new cost effective product for manufacture aimed at improving the life of persons with disabilities.
(b)The selection criteria for the innovative projects or technology shall be:
(i)Development of an outstanding device, aid or adaptation which substantially improves the chances of the persons with disabilities in receiving education, obtaining or retaining employment and in being totally integrated in the socio-economic life of the community; and
(ii)The effectiveness of the device in increasing the mobility, productivity and employment prospects of the persons with disability, maintainability of the device and its reparability.
(c)The criteria for easy and most cost-effective adaptability of technology shall be as follows:-
i) Its effectiveness in increasing the mobility of disabled people using low cost resources.ii) Its effectiveness to assist in utilizing the best of their inherent potentials for increasing productivity and self-employment of disabled people using low cost resources.iii) Its effectiveness in facilitating communication of disabled people using low cost resources.iv) Its effectiveness in imparting education to disabled people using low cost resources.v) Its effectiveness in providing entertainment to disabled people using low cost resources.vi) Any other criteria, which may be adopted by a high level committee appointed by the Ministry of Social Justice & Empowerment. The decision of the committee shall be final.
(d)The applications shall be invited in the prescribed format attached at Annexure-G.
(8)For outstanding work in creation of barrier free environment for persons with disabilities: - (a) One award each shall be given for the outstanding work in creation of barrier free environment to Government, Public Sector Undertaking and Private Sector Organizations. The employer has to provide barrier free access and working condition for the persons with disabilities in his working premises. The working place should have easy mobility, toilet facilities and directions in the sign language and other indicators, which facilitate easy movements and integrate the persons with disabilities in its overall working milieu.
(b)The applications shall be invited in the prescribed format attached at Annexure-H.
(9)For best district award: - (a) The Award shall be given to the best district, which has done outstanding work by providing rehabilitative services to persons with disabilities through the district rehabilitation center. The award shall be given to the Collector and the nodal Officer of the implementing agency from the selected district. The criteria for selection of a best district is as under:-
SI. No. Criteria Weight
(i) Clarity in strategy and planning 30%
(ii) Involvement of the district administration and local NGOs/agencies; 20%
(iii) Overall performance in terms of core service to be providedby a district centre; 20%
(iv) Convergence of schemes and resources of different departmentsfor the benefit of persons with disabilities includingutilization of the ADIP Scheme; and 15%
(v) Innovation in modes of provision of services especially withreference to prevention strategy namely, nutrition, health,sanitation, waste disposal, etc. 15%
(b)The applications shall be invited in the prescribed format attached at Annexure-I.
(10)For best state channelising agency: - (a) The award for the Best State Channelising Agency shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) Amount of loan disbursed during previous financial year 25%
(ii) No. of beneficiaries to whom loan released during theprevious financial year. 15%
(iii) Percentage of recovery from the beneficiaries against thedues during the previous financial year 20%
(iv) Percentage of utilization of funds released till the lastfinancial year. 20%
(v) Percentage of repayment of amount due to NHFDC 20%
(b)The award shall be given on the basis of the criteria as quoted above provided the State Channelising Agency crosses the satisfactory level mark fixed for criteria (iii), (iv) & (v) by the Selection Committee.
(c)The applications shall be invited in the prescribed format attached at Annexure-J.
(11)For outstanding creative adult persons and children with disabilities: - (a) Two Awards shall be given to the outstanding creative adult persons with disabilities in the field of art, literature, culture and any other outstanding creative work/contribution made by the disabled person as decided by the Selection Committee.
(b)Two Awards shall be given to the outstanding creative children with disabilities below the age of 18 years in the field of art, literature, culture and any other outstanding creative work/contribution made by the disabled person as decided by the Selection Committee.
(c)The applications shall be invited in the prescribed formats attached at Annexure-K and L respectively.
(12)For best braille press: - There shall be one award for the Best Braille Press. The Braille Press shall be assessed on the basis of following criteria.
SI. No. Criteria Weight
(i) The period for which the press has been publishing Braillematerial 5%
(ii) Number of publications brought out 15%
(iii) Number of languages in which publications are being broughtout 15%
(iv) Number of school/college books published 25%
(v) Total number of pages printed in Braille annually in the lastthree years 10%
(vi) Number of tactile sketches printed like graphs geometricalfigures etc., annually in the last three years 10%
(vii) Financial status of the Braille press including turnover,expenditure and profit/ loss 20%
(a)The applications shall be invited in the prescribed format attached at Annexure-M.
(13)For best accessible website: - (a) There shall be a total of 3 awards in this category. One award each shall be given to an eligible (i) Government organization, (ii) Public Sector Undertaking / Autonomous / Local Govt. Body and (iii) Private /Non-governmental Organization, who shall be having their websites accessible to the persons with disabilities.
(b)The applicants shall be assessed with following criteria:
i) It meets level AA of WCAG 2.0 guidelinesii) The person with visual disability can use a screen reader softwareiii) Persons who have difficulty in using a mouse can use voice recognition software which enables working on computer with verbal commandsiv) It has facilities to change the size and spacing of the textv) It has facilities to change the colour scheme of the textvi) Can the website be accessed through mobile phonevii) Is website updated regularly
(c)The applications shall be invited in the prescribed format attached at Annexure-N
(14)For best state award: - (a) A National Award shall be given to the best State, which has done outstanding work in empowerment of persons with disabilities. The criteria for selection of a best State shall be as under:-
SI.No. Criteria Weight
(i) Overall planning and strategy of the state in providingcomprehensive rehabilitation services to the persons withdisabilities and setting up good Institutional infrastructureincluding state commissioner for persons with disabilities (PwDs). 10%
(ii) Percentage of persons with disabilities who have been issueddisability certificates 10%
(iii) Percentage coverage of identified persons with severemultiple disabilities under IGNDPS 10%
(iv) Achievement of State (in percentage against their notionalallocation) under the following Central Sector Schemes:-(i)DDRS - 5 %(ii) ADIP – 5%(iii) SIPDA - 5% 15%
(v) Percentage of government elementary and secondary schoolshaving:-(a) Ramps with railings(b) Special teachers(c)Disabled friendly toilets 10%
(vi) PwD who have been placed in Government jobs against thestipulated 3% quota for them  
(vii) Special efforts made to provided barrier free environment inpublic spaces 10%
(viii) Expenditure on State Sector Schemes for PwDs as % of thetotal State Plan Outlay 10%
(ix) Percentage of PwDs provided vocational training during lastfive years 5%
(x) Loan availed by SCA from NHFDC as % of its notionalallocation. 10%
(b)The applications shall be invited in the prescribed format attached at Annexure-O.
(15)For best sportsperson with disabilities: - (a) Two National Awards shall be given to the outstanding sportsperson persons with disabilities for outstanding achievement in the field of sports. The criteria for selection shall be as under:-
SI.No. Criteria Weight
(i) Number of international level sports eventsparticipated 20%
(ii) Number of international medals won during last 3years 30%
(iii) Number of National level sports events participated 15%
(iv) Number of National medals won during last 3 years 20%
(v) Any other achievement in activities related to thesports for persons with disabilities 15%
(b)The applications shall be invited in the prescribed format attached at Annexure-P.