Section 22(2) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:-(i)names of its officers and staff and a chart showing the organizational set up;(ii)the functions which the State commissioner has been empowered under Sections 80 and 81 of the Act and the highlights of the performance in this regard;(iii)the main recommendations made by the State commissioner;(iv)the progress made in the implementation of the Act; and(v)any other matter deemed appropriate for inclusion by the State Commissioner or specified by the Government from time to time.
