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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

(3)For best placement officers or agency: - (a) There shall be two National Awards under the category of placement officer/agency of person with disabilities, one each in the following two sub-categories: -
(i)Autonomous Government Organization or Public Sector Undertaking; and
(ii)Private/Non-Governmental Organization or Officer.
(b)The best placement officer for placement of persons with disabilities shall be assessed on the basis of the following criteria.-
SI.No. Criteria Weight
(i) That he/she has placed at least 50% registered unemployeddisabled persons in employment during the last five years andthat at least 30% of them were women; 20%
(ii) Total number of persons with disabilities placed during thelast five Years 10%
(iii) His/her follow-up during the last five years coupled withplacements of the people registered with him/her up to the end ofthe last year is outstanding; 25%
(iv) That the attitude of the placement officer towards theregistered persons with disabilities has been positive andhelpful; 20%
(v) The percentage of dropout employees should not exceed 20% ina given year; 15%
(vi) The placement officer shall provide placement to allcategories of disabled persons and maintain a balance amongstthem while assisting for placement. 10%
(c)The applications shall be invited in the prescribed format attached Annexure-C.