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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(5) in M.P. Rights of Persons with Disabilities Rules, 2017

(5)On receipt of the application, the Joint/Deputy Director, Social Justice and Disabled Welfare on receipt of the application, shall enquire and inspect the activities of the institution within 30 days and shall prepare a the detailed inspection report and thereafter submit the proposal to the authorised officer with the recommendation of the Collector of the concerned district.