Section 30 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
30. Appropriate Governments to prepare a comprehensive education scheme providing for transport facilities, supply of books, etc .-Without prejudice to the foregoing provisions, the appropriate Governments shall by notification prepare a comprehensive education scheme which shall make provision for-
(a)transport facilities to the children with disabilities or in the alternative financial incentives to parents or guardians to enable their children with disabilities to attend schools;(b)the removal of architectural barriers from schools, colleges or other institutions imparting vocational and professional training;(c)the supply of books, uniforms and other materials to children with disabilities attending school;(d)the grant of scholarship to students with disabilities;(e)setting up of appropriate fora for the redressal of grievances of parents regarding the placement of their children with disabilities;(f)suitable modification in the examination system to eliminate purely mathematical questions for the benefit of blind students and students with low vision;(g)restructuring of curriculum for the benefit of children with disabilities;(h)restructuring the curriculum for benefit of students with hearing impairment to facilitate them to take only one language as part of their curriculum.
