Section 52(2) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
(2)The Commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/parties mentioned in the complaint directing him to give his version of the ease within a period of 30 days or such reasonable period as may be granted by the Commissioner, depending on the nature of the matter.
