Section 3 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
3. Establishment not to discriminate on the ground of disability.
(1)The head of each establishment shall ensure that the provisions of sub-section (3) of Section 3 of the Act are not misused to deny any right and benefit to persons with disabilities covered under the Act.(2)No establishment shall compel persons with disabilities to partly or fully pay any of the costs incurred to provide reasonable accommodation.(3)An aggrieved person with disability may submit a representation before the State commissioner, who shall dispose of the representation within a period of sixty days from the date of receipt of the representation:Provided that in case of emergency, the State commissioner shall dispose of such representation within a period of thirty days from the date of receipt of such representation.
