Section 7 in The Board of the Trust Regulations, 2001
7. Procedure for grant of registration
.- (1) The Board may notify the minimum standards for registration.(1A)[ The promotion of welfare of the persons with disabilities covered under the Act shall be the main object of the organization.(1B)The organization shall have proper registration as legal entity such as a society or a trust under the respective law or a company under section 8 of the Companies Act, 2013 (18 of 2013) which has been in existence for at least three years.(1C)The organization shall also have registration with the respective State Government or Union territory, as the case may be, under the provisions of the Right of Persons with Disabilities Act, 2016 (49 of 2016) and shall also be registered with NGO DARPAN portal of the National Institution for Transforming India (NITI Aayog).(1D)The updated online registration form shall be made available on the website of the Trust.] [Inserted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).](2)The certificate of registration shall be issued in Form-B.(3)The renewal of certificate of registration shall be in Form C.(4)[ The granting authority may either grant registration or refuse registration on the basis of the facts and circumstances of each case and record reasons in writing therefor.] [Substituted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).](5)The Board may ask for additional information or clarifications or ask the applicant to appear for a hearing before deciding on the application.(6)If an applicant is registered or recognized under the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), weight age shall be given to him while granting registration.(7)The registration may be refused when any information required to be furnished by an applicant has not been given or the same has been given wrongly or errors in the form is found.(8)The deficiency, if any, may be got rectified within the specified time and if the applicant fails, the Trust shall issue an order rejecting the application with the reasons recorded thereon.(8A)[ The Board shall complete the registration process within thirty days of submission of all required documents by the applicant.] [Substituted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).](9)An applicant shall be given an opportunity of being heard by the Trust, before suspending the operation of a registration, or cancelling the same during continuance of it for violation of any provisions of the Act, or the rules and regulations.(10)The Trust may suspend or cancel the registration [, based on the facts and circumstances of each case by recording reasons in writing] [Inserted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).] for any misuse or abuse of the registration after giving an opportunity of being heard to the applicant.
