Section 48 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
48. Registration.
(1)All Additional District Magistrate (Administration) within his jurisdiction, shall be the competent authority for the purpose of the Act.(2)Every application for a certificate of registration as envisaged under section 52 of the Act shall be made in Form-IX to the competent authority.(3)On receipt of an application, the competent authority, shall make enquiries to its satisfaction and if satisfied, it shall grant a certificate of registration to the applicant.(4)State level record of registered institutions shall be maintained in the office of the Commissioner, Social Justice & Empowerment Department Government of Rajasthan. The competent authorities shall therefore send monthly information of registered institutions to the office of the Commissioner, Social Justice & Empowerment Department.
