Section 59(1) in M.P. Rights of Persons with Disabilities Rules, 2017
(1)The State fund shall be utilized for the following purposes, namely :-(a)Financial Assistance in the areas which are not specifically covered under any scheme and programme of the State Government.(b)Administrative and other expenses as may be required to be incurred for the purposes under the Act, and(c)for such other purposes as may be decided by the committee.
