Section 10 in M.P. Rights of Persons with Disabilities Rules, 2017
10. Manner of maintaining records by establishment.
(1)Every establishment shall maintain records in hard and soft copies which includes records maintained in the form of register or stored in a computer or tabs, or in any other electronic form or any written information or transcribes in ordinary or machine language and such other documents which may be useful for the purposes of these rules.(2)The records shall contain the following particulars, namely :-(a)Number of persons with disabilities who are employed and date of their appointment.(b)The name, gender and address.(c)Nature of disability.(d)The nature of work which is being performed by such person with disability, and(e)The details of facilities which is being provided to such persons with disabilities.(3)Every establishment shall produce for inspection the records maintained under these rules on demand to the authorities under the Act and shall supply such information which may be required for the purpose of ascertaining whether the provisions are being complied with or not.(4)Every establishment shall verify the record as required by the authorized person.
