Section 8 in M.P. Rights of Persons with Disabilities Rules, 2017
8. Inclusive education for persons with disabilities.
(1)The State Government shall ensure that any disabled student is not debarred for taking admission in the Government/non-Government recognized educational institutions. If it is found then the State Government may cancel the recognition of the concerned educational institution. The State Government may authorize the district education officer for ensuring the compliance by issuing appropriate instruction. The inclusive education shall have to be provided to children with disability for the purpose of section 18 of the Nishulk Avm Bal Shiksha Ka Adhikar Adhiniyam, 2009 (No. 35 of 2009).(2)The district education officer shall ensure that the building of every recognized Government/Non Government educational institution is barrier free for children with disability. If any building of educational institution is found non-accessible for the children with disability, the district education officer shall, by giving opportunities, issue one month notice to the concerned institution for making the barrier free access and if the work is not executed with the time limit, the district education officer shall recommend to the State Government for cancelling the recognition of that institution.(3)All educational institutions shall ensure the availability of adequate number of trained teachers for the education of children with disability.
