Section 22 in M.P. Rights of Persons with Disabilities Rules, 2017
22. Recognition of non-Government Institutions.
(1)For the purpose of sub-section (1) of section 51 of the Act, the officer nominated, by the Commissioner/Director, Social Justice and Disabled Welfare shall be the authorised officer for the purpose of registration of the institution to be established under section 50 of the Act.(2)The concerned non-Governmental institution shall apply in Form-A to the Joint/Deputy Director Social Justice and Disabled Welfare of the concerned district.(3)The following documents shall be attached with the application :-(i)documentary evidence of work in the area of disability.(ii)the constitution or bye-laws or regulations governing the institutions;(iii)Last three years, Annual Report, Audit Report of Chartered Accountant, Annual grants received in last 3 years.(iv)The information regarding names and their educational qualification and total number of persons employed in the institution along with their respective duties and honorarium is being paid;(v)The information regarding the number of experts, their names and their educational qualifications, employed in the institution;(vi)The information regarding the proof of residence, of the applicant, their E-mail, telephone and mobile number and website.(4)Every institution who has made application under sub-rule (1) above shall fulfill the following requirement in respect of the institution :-(a)that the institution has been working in the field of rehabilitation of persons with disabilities for more than three years immediately before the date on which application has been made;(b)that the institution is registered under the Indian Societies Registration Act, 1860 (No. 21 of 1860) or under any other law for the time being in force in the State and a copy of such registration certificate along with the bye-law and memorandum of association of the society shall be submitted with the application;(c)that the institution is not being running for the profit of any individual or a body of individuals;(d)that the institution has employed professionals registered with the Rehabilitation Council of India to cater and fulfill the special needs of children with disabilities;(e)that the institution has adequate teaching and learning materials for the persons with disabilities;(f)that the institution has submitted its audited accounts and annual report of last three years to the competent authority.(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.(6)On receipt of the application, the competent authority after inquiry and satisfaction shall issue the Registration Certificate under the provisions of section 50 of the Act.(7)The Registration Certificate shall be valid for three years from the date of issue, but the voluntary institution shall submit the report of working done during every year to the competent authority.(8)The institution shall have to apply for renewal of the registration certificate before 60 days of the expiry of the registration.
