Section 11 in M.P. Rights of Persons with Disabilities Rules, 2017
11. Manner of maintenance of Register of complaints by the Government establishment.
(1)Every Government establishment shall appoint an officer not below the rank of Gazetted Officer as grievance Redressal Officer :Provided that where it is not possible to appoint any Gazetted Officer, the Government establishment may appoint the senior most officer as Grievance Redressal Officer.(2)The Grievance Redressal Officer shall maintain a register of complaints and specifically maintain a soft copy for this purpose and each complaint shall be entered in a separate page of the register.(3)The Grievance Redressal Officer shall mention the following particulars in the register, namely :-(a)Date of lodging complaint;(b)Name of Complainant;(c)Name of person enquiring the complaint;(d)Place of incident;(e)The name of the establishment or person against whom the complain has been lodged;(f)Gist of complaint;(g)Any additional information;(h)Documentary evidence if any;(i)Date of disposal of the complaint by the Grievance Redressal Officer;(j)Details of disposal of appeal by the constituted District level committee on disability; and(k)Any other information.
