Section 18 in The Rights of Persons with Disabilities Rules, 2017
18. Issue of certificate of disability.
(1)On receipt of an application under rule 17, the medical authority or any other notified competent authority shall, verify the information as provided by the applicant and shall assess the disability in terms of the relevant guidelines issued by the Central Government and after satisfying himself that the applicant is a person with disability, issue a certificate of disability in his favour in Form V, VI and VII, as the case may be.(2)The medical authority shall issue the certificate of disability within a month from the date of receipt of the application.(3)The medical authority shall, after due examination -(i)issue a permanent certificate of disability in cases where there are no chances of variation of disability over time in the degree of disability; or(ii)issue a certificate of disability indicating the period of validity, in cases where there is any chance of variation over time in the degree of disability.(4)If an applicant is found ineligible for issue of certificate of disability, the medical authority shall convey the reasons to him in writing under Form VIII within a period of one month from the date of receipt of the application.(5)The State Government and Union territory Administration shall ensure that the certificate of disability is granted on online platform from such date as may be notified by the Central Government.
