Section 4(3) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
(3)The medical authority shall, after due examination,-(a)give a permanent disability certificate in cases where there are no chances of variation, over time, in the degree of disability, and(b)shall indicate the period of validity in the certificate, in cases where there is any chance of variation, over time, in the degree of disability.
