Section 22(4) in M.P. Rights of Persons with Disabilities Rules, 2017
(4)Every institution who has made application under sub-rule (1) above shall fulfill the following requirement in respect of the institution :-(a)that the institution has been working in the field of rehabilitation of persons with disabilities for more than three years immediately before the date on which application has been made;(b)that the institution is registered under the Indian Societies Registration Act, 1860 (No. 21 of 1860) or under any other law for the time being in force in the State and a copy of such registration certificate along with the bye-law and memorandum of association of the society shall be submitted with the application;(c)that the institution is not being running for the profit of any individual or a body of individuals;(d)that the institution has employed professionals registered with the Rehabilitation Council of India to cater and fulfill the special needs of children with disabilities;(e)that the institution has adequate teaching and learning materials for the persons with disabilities;(f)that the institution has submitted its audited accounts and annual report of last three years to the competent authority.
