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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

(1)For best employees or self employed with disabilities: -
(a)There shall be twenty national awards for the best employers or self-employed with disabilities in the following ten specified categories:-
(I)blindness;
(II)low vision;
(III)leprosy cured;
(IV)hearing impairment;
(V)locomotor disability;
(VI)cerebral palsy;
(VII)mental retardation;
(VIII)mental Illness;
(IX)autism; and
(X)multiple disabilities.
(b)Employees of Government, Statutory Bodies, Corporations, local bodies, Public Sector Undertakings of Central and State Governments, private sector, etc and Self Employed persons are eligible for awards.
(c)The employees with disabilities shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) Punctuality and regularity in attendance 10%
(ii) Cooperation with superiors and fellow-employees 10%
(iii) Extent of mobility, self-care and independence etc. 10%
(iv) No excessive demands for adjustment in physical Environment,equipment, machinery and process etc 10%
(v) No extra demand for special remuneration in the context ofdisability. 10%
(vi) Type of Disability 10%
(vii) Extent of Disability 10%
(viii) Output / Production in comparison to his/her non-disabledcolleagues 10%
(ix) Education / Qualification acquired after becoming disabled 10%
(x) Growth in career after becoming disabled 10%.
(d)Self-Employed persons with disabilities shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) The business is either showing break even or makingconsiderable profits 15%
(ii) The persons with disabilities play Important role in themanagement of business 10%
(iii) The person with disabilities pays his employees and paysinstallments to financial institutions regularly towards paymentsof loans 10%
(iv) Annual turnover for the last five years 15%
(v) Innovation introduced in the enterprise 10%
(vi) Extent of independence in holding the enterprise 10%
(vii) The number of disabled persons employed in the enterprise 10%
(viii) Extent & Type of disability despite which enterprise wasestablished and run successfully 10%
(ix) Socio-economic circumstances despite which the enterpriseestablished and run successfully 10%
(e)Selection Committee while selecting the awardees in the category of employees or selfemp1oyed persons with disabilities shall give due representation to both rural and urban disabled persons and disabled women and shall ensure equitable regional representation.
(f)The applications shall be invited in the prescribed format attached at Annexure-A.