Section 5(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(1)Appointment of designated authority and appellate authority:-(i)The District collector shall be the designated authority for the purpose of sub-section (1) of Section 14 of the Act.(ii)The Commissioner for Welfare of the Differently Abled shall be the appellate authority for the purpose of sub-section (3) of Section 14 of the Act.
