Section 56(2) in M.P. Rights of Persons with Disabilities Rules, 2017
(2)The annual report shall contain the information in respect of each of the following matters, namely :-(a)The names of officers and employees working in the office of the Commissioner, disability and a chart showing the organizational setup.(b)The functions under section 75 and 76 of the Act which are empowered to be discharged by the Commissioner, disability and execution of the other important matters in this respect.(c)The main recommendations made by the Commissioner, disability.(d)The progress made in the State after implementation of the provisions of the Act.(e)The information regarding any other subject included by the Commissioner, disability and subject specified by the State Government from time to time.
