Section 10 in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1999
10. Form in which record is to be kept by an employer.
[Section 37] - An employer shall maintain the record of the employees with disabilities in form DPER-III as maybe amended from time to time. The record so maintained under rule 8 of the rules shall be open for inspection at all reasonable hours by the Deputy Director, Special Employment Exchange or any person authorised by him it this behalf.
