Section 39 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
39. Time-limit for the notification of vacancies.—
(1)Vacancies, required to be notified to the local Special Employment Exchange, shall be notified at least thirty days before the date on which applicants will be interviewed or tested where interviews or tests are held, or the date on which vacancies are intended to be filled, if no interviews or tests are held.(2)Vacancies required to be notified to the Special Employment Exchange notified under sub-rule (1) of Rule 37 shall be notified at least three weeks before the date on which applicants will be interviewed or tested where interviews or tests are held, or the date on which vacancies are intended to be filled, if no interviews or tests are held.(3)An employer shall furnish to the concerned Special Employment Exchange, the results of selection within fifteen days from the date of selection.
