Section 41 in M.P. Rights of Persons with Disabilities Rules, 2017
41. Functions of the State Advisory Board.
- The State Advisory Board shall function as under :-(i)To advice the State Government for the implementation of, programs, scheme and deciding the Policy for persons with disability.(ii)To develop a State policy for persons with disability.(iii)To monitor and coordinate with various departments for the action related to persons with disability.(iv)To prepare new programs for persons with disability.(v)To take action regarding barrier free environment, accommodation, equality for the persons with disability.(vi)Evaluation of policies, schemes and programs,(vii)Any other matter, if necessary.
