Section 32 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
32. Identification of posts which can be reserved for persons with disabilities .-Appropriate Governments shall-
(a)identify posts, in the establishments, which can be reserved for the persons with disability;(b)at periodical intervals not exceeding three years, review the list of posts identified and up-date the list taking into consideration the developments in technology.
