Section 4 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
4. Issue of disability certificate. —
(1)On receipt of an application under rule 3, the medical authority shall, after satisfying himself that the applicant is a person with disability as defined in sub-clause (t) of section 2 of the Act, issue a disability certificate in his favour in Form II, Form III or Form IV as applicable.(2)The certificate shall be issued as far as possible, within a week from the date of receipt of the application by the medical authority, but in any case, not later than one month from such date.(3)The medical authority shall, after due examination,—(i)give a permanent disability certificate in cases where there are no chances of variation, over time, in the degree of disability, and(ii)shall indicate the period of validity in the certificate, in cases where there is any chance of variation, over time, in the degree of disability.(4)If an applicant is found ineligible for issue of disability certificate, the medical authority shall explain to him the reasons for rejection of his application, and shall also convey the reasons to him in writing.(5)A copy of every disability certificate issued under these rules by a medical authority other than the Chief Medical Officer shall be simultaneously sent by such medical authority to the Chief Medical Officer of the District.(2)The State Government may constitute a Medical Board consisting of at least three members out of which at least one shall be a specialist in the particular field for assessing locomotor/Visual including low vision/hearing and speech disability, mental retardation and leprosy cured, as the case may be.
