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[Section 8]
[Entire Act]
Union of India - Subsection
Section 8(5) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013
| Sl·No | Criteria | Weight |
| (i) | Has started comprehensive service for people with variousdisabilities. | 10% |
| (ii) | Has adapted new equipments | 10% |
| (iii) | Has provided new services | 15% |
| (iv) | Has undertaken new strategies for improving existing services | 10% |
| (v) | Has followed-up the clients in rehabilitation | 5% |
| (vi) | Achievements in the area of education / training / rehabilitationetc. should be outstanding. | 10% |
| (vii) | The Institution should have at least 10 years' experience inthe field | 10% |
| (viii) | The contribution of the institution in extension of outreachservices in and around its working headquarters. | 5% |
| (ix) | Motivation, involvement and participation of community forrehabilitation of the disabled particularly in rural areas | 10% |
| (x) | While selecting the institutions due weightage would be givento voluntary action through participation of local public andefforts for rendering rehabilitation services to the persons withdisabilities. | 5% |
| (xi) | The geographical area in which the Institution is providingservices | 5% |
| (xii) | The category(ies) of disability for which the institution isproviding services. | 5% |