Section 26 in M.P. Rights of Persons with Disabilities Rules, 2017
26. Certifying Authority to issue disability certificate.
(1)The Medical Officer in-charge of the Government Hospitals shall be the Authorised officer to issue the disability certificate. The Chief Medical and Health Officer/Civil surgeon of the concerned district shall appoint authorised officers for all hospitals separately under their jurisdiction.(2)The Public health and Family Welfare Department of the State Government shall issue detailed instructions in this regard.
