Section 27 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
27. Miscellaneous.
(1)The return covering property of the ward shall be submitted by the guardian within 6 months of his appointment as guardian in Form C.(2)The account of property and assets to be furnished by the guardian within a period of 3 months of the close of every financial year shall be made in Form D.(3)The application for registration of a voluntary organisation or the association of parents or the association of persons with disability shall be made in Form E.(4)Any organisation working in the field of autism, cerebral palsy, mental retardation, multiple disabilities and already registered under the Societies Registration Act, 1860 (21 of 1860), or section 25 of the Companies Act, 1956 (1 of 1956), or as a Public Charitable Trust shall not require separate recognition.(5)The registration of such organisations shall be necessary with the Trust for availing benefits under the Trust and for seeking decision of the Board.Form A[See rule 16(1)]Form Of Application To The Local Level Committee By A Patient, Relative Or A Registered Organisation For Appointment Of Guardian For A Person With DisabilityDate:From..............................................................................................................To,The Local Level CommitteeSir/Madam,................................is a person with disability and requires protection of his person and property through a guardian. We hereby request that .........................................................be appointed as guardian of the said ...........................................for the protection of his person and property.We furnish hereunder further details and request early decision :
