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State of Tamilnadu- Act

Tamil Nadu Rights of Persons with Disabilities Rules, 2018

TAMILNADU
India

Tamil Nadu Rights of Persons with Disabilities Rules, 2018

Rule TAMIL-NADU-RIGHTS-OF-PERSONS-WITH-DISABILITIES-RULES-2018 of 2018

Published on 27 July 2018
Commenced on 27 July 2018
[This is the version of this document from 27 July 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Rights of Persons with Disabilities Rules, 2018Published vide Notification No. G.O. Ms. No. 28, Welfare of Differently Abled Persons (DAP 3.1), dated 27.07.2018Last Updated 24th January, 2020No. SRO A-39(b)/2018. - In exercise of the powers conferred by sub-sections (1) and (2) of Section 101 of the Rights of Persons with Disabilities Act, 2016 (central Act 49 of 2016), the Governor of Tamil Nadu hereby makes the Tamil Nadu Rights of Persons with Disabilities Rules, 2018, the draft of the same having been previously published, as required by sub-section (1) of Section 101 of the said Act.

1. Short title.

- These rules may be called the Tamil Nadu Rights of Persons with Disabilities Rules, 2018.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(i)"Act" means the Rights of Persons with Disabilities Act, 2016 (central Act 49 of 2016);

(ii)"certificate of disability" means a certificate of disability issued under Section 57 of the Act;

(iii)"certificate of registration" means a certificate of registration issued by the competent authority under Section 50 of the Act;

(iv)"Commissioner for Welfare of the Differently Abled" means the Head of the Department for Welfare of the Differently Abled persons;

(v)"Form" means the Forms appended to the Schedules to these Rules;

(vi)"Government" means the State Government;

(vii)"Schedule" means the Schedules annexed to these Rules;

(viii)"State commissioner" means State commissioner for Persons with Disabilities appointed under Section 79 of the Act;

(ix)"UDID" means the Unique Disability Identity card issued by the central Government.

(2)All words and expressions used in these Rules but not defined, but defined in the Act shall have the meanings, respectively, assigned to them in the Act.

3. Establishment not to discriminate on the ground of disability.

(1)The head of each establishment shall ensure that the provisions of sub-section (3) of Section 3 of the Act are not misused to deny any right and benefit to persons with disabilities covered under the Act.

(2)No establishment shall compel persons with disabilities to partly or fully pay any of the costs incurred to provide reasonable accommodation.

(3)An aggrieved person with disability may submit a representation before the State commissioner, who shall dispose of the representation within a period of sixty days from the date of receipt of the representation:Provided that in case of emergency, the State commissioner shall dispose of such representation within a period of thirty days from the date of receipt of such representation.

4. Committee for Research on Disability.

(1)The committee for Research on Disability shall consist of the following members, namely:-

(i)chairperson - Principal Secretary to Government, Health and Family Welfare department, Chennai;

(ii)Ex-officio members,-

(a)Commissioner for Welfare of the Differently Abled - Member Secretary.

(b)Head of Department, Medical Education and curriculum Development, Dr. M.G.R Medical University, Chennai;

(c)Director, Government Institute of Rehabilitation Medicine, Chennai;

(d)Director, National Institute for Empowerment of Persons with Multiple Disabilities (NIEPMD), Muttukadu;

(e)Head of Ear, Nose, Throat (ENT) Department, Madras Medical college, Chennai.

(iii)Two Members from the registered organizations nominated by the Government;

(iv)Four members from the registered organizations representing persons with specified disability nominated by the Government.

(2)The committee shall function as per the terms and conditions given below,-

(i)The term of office of the nominated members shall be for a period of two years from the date on which they enter upon office but shall be eligible for re-nomination.

(ii)One half of the members shall constitute the quorum of the meeting.

(iii)The non-official members and special invitees shall be entitled for traveling allowances and dearness allowances as admissible to Group "A" officer of the Government.

5. Limited Guardianship.

(1)Appointment of designated authority and appellate authority:-

(i)The District collector shall be the designated authority for the purpose of sub-section (1) of Section 14 of the Act.

(ii)The Commissioner for Welfare of the Differently Abled shall be the appellate authority for the purpose of sub-section (3) of Section 14 of the Act.

(2)Appointment of limited guardian. -

(i)A parent of person with disability or his relative shall make an application in Form-I in Schedule-I to the designated authority for appointment of any person of his choice including himself to act as a limited guardian of the person with disability. A person with disability may also directly apply for appointment of limited guardian for himself.

(ii)Any registered organization shall also make an application, in Form-I in Schedule-I to the designated authority for appointment of a limited guardian for a person with disability:

Provided that no such application shall be entertained by the designated authority unless the consent of the parent of the person with disability is also obtained.

(iii)While considering the application for appointment of a limited guardian, the designated authority shall consider,-

(a)whether the person with disabilities needs a limited guardian;

(b)the opinion of the person with disability if such person is in a position to give such opinion; and

(c)the purposes for which the limited guardianship is required for persons with disabilities.

(iv)While taking a decision for the appointment of limited guardianship, the designated authority shall ensure that the person whose name has been suggested for appointment as limited guardian,-

(a)is not of unsound mind;

(b)does not have a history of criminal conviction;

(c)is not dependent on others for his own living; and

(d)has not been declared insolvent or bankrupt.

(v)The designated authority shall take a decision preferably within a period of one month from the date of receipt of an application regarding grant of limited guardianship or from the date of coming to his notice of the need of such limited guardianship.

(vi)The confirmation of appointment of limited guardian on such application shall be made in Form-II in Schedule-I:

Provided that while making appointment of a limited guardian, the designated authority shall provide for the obligations which are to be fulfilled by the limited guardian and it shall be ensured that any decision taken by the limited guardian shall follow a system of joint decision making between the person with disability and the limited guardian based on mutual trust and understanding.

(vii)The designated authority shall send to the Commissioner for Welfare of the Differently Abled, the particulars of the applications received by him and orders passed thereon at the interval of once in six months.

(3)Procedure for removal of limited guardian.-

(i)The designated authority, upon receiving an application for removal of a limited guardian from the person with disability or a parent or a relative of a person with disability or a registered organization on the grounds such as failure to fulfill obligations, abuse of powers, abuse or neglecting a person with disability, misappropriation or neglecting the property or any other genuine reasons shall appoint a team of investigators consisting not less than three persons.

(ii)The team shall consist of the District Differently Abled Welfare Officer, one representative of any association for the persons with disabilities or a registered organization and any other official or non official as nominated by the designated authority.

(iii)The team of investigators shall submit their report within a period of ten days.

(iv)Upon receiving the report of the investigation team, the designated authority shall take the final decision within the period of ten days on the removal of the limited guardian against whom the complaint has been received after giving the said guardian an opportunity of being heard.

(v)The designated authority shall record in writing its reasons for removal of the limited guardian or rejection of the application.

(vi)The designated authority shall have power to suspend the limited guardianship with immediate effect, without notice, pending his removal, if the designated authority is satisfied that grave and irreversible harm will be caused to the persons with disabilities on account of the continuance of the limited guardianship or when the person with disability himself applies for a revocation of the limited guardianship.

(4)Report from Limited Guardian. - Every limited guardian appointed under the Act shall furnish a detailed report to the designated authority within two months before the expiry of one year or expiry of the limited guardianship period, whichever is earlier, as to how the obligation vested on him has been or is being fulfilled.

6. Assessment Board for special provisions for persons with disabilities with high support needs.

- For the purpose of providing the services listed in clause(l) of Section 2 of the Act, the District Differently Abled Welfare Officer shall be the authority under sub-section (1) of Section 38 of the Act to receive the application for high support and refer it to Assessment Board.

7. Competent Authority for registration of institutions for persons with disabilities and grants to such institutions.

- The Commissioner for Welfare of the Differently Abled shall be the competent authority for the purposes of Chapter IX of the Act.

8. Application and grant of certificate of registration.

(1)Every application for a certificate of registration shall be made to the Commissioner for Welfare of the Differently Abled in Form-III in Schedule-I through District Differently Abled Welfare Officer along with his inspection report and specific recommendations.

(2)No certificate of registration shall be granted under sub-section (2) of Section 51 of the Act unless the institution with respect to which an application has been made is in a position to provide such facilities and meet such standards as given in Form-IV in Schedule-I.

(3)A certificate of registration may be granted in Form-V in Schedule-I for a period not exceeding three years.

(4)An application for renewal of a certificate of registration shall be made in Form-III in Schedule-I not less than sixty days before the expiry of the period of validity:Provided further that the competent authority may consider application for renewal of the certificate of registration after sixty days but not later than one hundred and twenty days, if he is satisfied that sufficient reasons has been provided for such delay.

(5)If the application for renewal of certificate of registration is made before its expiry as specified in the proviso to sub-rule (4), the certificate of registration shall continue to be in force until orders are passed on the application and the certificate of registration shall be deemed to have expired, if application for its renewal is not made within sixty days as specified in the said provision.

(6)Every application made under sub-section (1) or sub-section (5) of Section 51 of the Act shall be disposed of by competent authority within thirty days from the date of receipt of application.

9. Appeal.

(1)Any person aggrieved by the order of the Commissioner for Welfare of the Differently Abled refusing to grant a certificate of registration under sub-section (2) of Section 51 or revoking a certificate of registration under sub-section (1) of Section 52 of the Act, respectively may, within thirty days, prefer an appeal to the Secretary to Government, Welfare of the Differently Abled Persons Department, against such refusal or revocation.

(2)The order of the Secretary to Government, Welfare of the Differently Abled Persons Department on such appeal, shall be final.

10. Authority to issue disability certificate on Specified disabilities.

(1)The Medical Authorities and certifying Authorities to issue disability certificate shall be as specified in Schedule-II.

(2)The disability certificate may be obtained by the persons with disabilities residing anywhere in the State, from any of the Certifying Authority specified in Schedule-II.

(3)In cases where the Government of India has issued guidelines on the composition of medical and certifying authorities or appellate authorities, competent to evaluate and assess specific disabilities or the method of such assessments, such guidelines shall be followed, unless specifically exempted by the Government, notwithstanding anything listed in the Schedule II.

11. Appeal against a decision of certifying authority.

(1)Any person aggrieved with the decision of the certifying authority, in case of rejection or disagree with the percentage of disability assigned by the certifying authority, may appeal against such decision, within three months from the date of issue of disability certificate to the Joint Director (Medical Services) of the district concerned.

(2)The appeal shall be accompanied by a copy of the Certificate or letter of rejection being appealed against.

(3)On receipt of an appeal, the appellate authority shall, after giving the appellant an opportunity of being heard and after consultation with concerned specialist pass such orders on it as it may deem appropriate.

(4)An appeal shall be disposed of within one month from the date of receipt of the same.

12. Members to be nominated by the Government for the State Advisory Board on disability.

- Five members shall be nominated by the Government by rotation to represent the districts in the following manner:-

(i)One representative from the district of Chennai or Tiruvallur or Kanchipuram;

(ii)One representative from the district of Vellore or Krishnagiri or Cuddalore or Villupuram or Tiruvannamalai or Ariyalur or Perambalur;

(iii)One representative from the district of Tiruchirappalli or Sivagangai or Karur or Thanjavur or Tiruvarur or Nagapattinam or Pudukkottai;

(iv)One representative from the district of Madurai or Dindigul or Theni or Virudhunagar or Ramanathapuram or Thoothukudi or Kanniyakumari or Tirunelveli;

(v)One representative from the district of Coimbatore or Tiruppur or Erode or The Nilgiris or Salem or Namakkal or Dharmapuri.

13. Allowances for the members of the State Advisory Board on disability.

(1)The non-official members of the State Advisory Board on disability residing in Chennai shall be paid an allowance at a rate of daily allowance applicable to Group A officers of the Government for each day of the actual meetings of the said board.

(2)The non- official members of the State Advisory Board on disability not residing in Chennai shall be paid travelling allowance and daily allowance for each day of the actual meeting at the rate applicable to Group 'A' officer of the Government.

14. Notice of Meetings.

(1)The meetings of the State Advisory Board on disability shall ordinarily be held at the State head quarters on such dates as may be fixed by the Chairperson.

(2)The State Advisory Board on disability shall meet at least once in every six months.

(3)The chairperson shall preside over every meeting of the State Advisory Board on disability and in his absence, the members present shall elect one of the members to preside at that meeting.

(4)Fifteen clear days notice of an ordinary meeting and five clear days notice of a special meeting, specifying the time, venue and the agenda, shall be given by the Member-Secretary to the members.

(5)Notice of a meeting may be given to the members by delivering the same by messenger or by sending it by registered post with acknowledgment due, to his last known place of residence or business.

15. Quorum.

(1)One-half of the total members of the State Advisory Board on disability shall form the quorum for any meeting.

(2)If a meeting of the Board cannot be held for want of quorum, then, the meeting shall automatically stand adjourned till the same day in the next week, at the same time and place, or if that day is a public holiday, till the next succeeding date which is not public holiday, at the same time and place.

(3)Notice of the adjourned meeting shall be given to all the members.

16. Minutes.

(1)The Member-Secretary shall maintain the record containing the names of all the members of the Board who attended the meeting of the Board and of the proceedings at the meetings in a book to be maintained for that purpose.

(2)The minutes of the previous meeting of the Board shall be read at the beginning of every succeeding meeting and shall be confirmed and signed by the presiding officer at such meeting.

(3)The proceedings shall be open to inspection by any member of the Board at the office of the Member-Secretary of the Board during office hours.

17. District Level Committee on Disability.

(1)The District Level committee on Disability shall consist of:-

(i)District collector, chairperson

(ii)Ex-officio-Members;

(a)Deputy Director, Health;

(b)District Employment Officer;

(c)General Manager, District Industries center;

(d)District Social Welfare officer;

(e)Project officer, Integrated Child Development Service (ICDS);

(f)Chief Education Officer;

(g)Executive Engineer (Building), Public works Department;

(h)Regional Transport Officer;

(i)District Child Protection Officer;

(j)Advocate, Free legal Aid cell, District court;

(k)Regional Director for Municipal Administration;

(l)District Differently Abled Welfare Officer - Member Secretary.

(iii)Five representatives of persons with benchmark disabilities as mentioned in the Schedule to the Act nominated by the District collector and three representatives of registered organizations nominated by the District collector.

(2)The District-Level committee on disability shall perform the following functions, namely:-

(a)advise the District authorities on matters relating to rehabilitation and empowerment of persons with disabilities.

(b)monitor the implementation of the provisions of the Act and the Rules made there under by the District authorities.

(c)assist the District authorities in implementation of schemes and programmes of the Government for empowerment of persons with disabilities.

(d)look into the complaints relating to non implementation of the provisions of the Act by the District authorities and recommend suitable remedial measures to the concerned authority to redress such complaints.

(e)look into the appeal made by the employees of Government establishments aggrieved with the action taken under sub-section (4) of Section 23 of the Act and recommend appropriate measures.

(f)any other functions as may be assigned by the Government.

(3)The District Level committee on Disability shall meet once in three months in a year.

18. Salary and allowances of the State Commissioner.

- The salary and allowances of the State commissioner shall be the salary and allowances as admissible to a Secretary to the Government.

19. Other terms and conditions of service of the State Commissioner.

- Other terms and conditions of service of the State commissioner shall be on par with the Secretary to the Government.

20. Advisory Committee to assist State Commissioner.

(1)The Government shall constitute an Advisory committee to assist State commissioner comprising of following members, namely:-

(i)Four experts in the field of rehabilitation of persons with disabilities nominated by the Government.

(ii)One legal adviser not lower than the rank of Under Secretary to Government, Law Department to be deputed by the Government or any legal practitioner with minimum practice of fifteen years to be appointed by the Government.

(2)Members of the Advisory committee shall be appointed for a period of two years but they may be removed by the Government before the expiry of this period.

21. Procedure to be followed by the State Commissioner for disposal of complaints.

(1)A complaint containing the following particulars shall be presented by the complainant in person or by his agent to the State commissioner or be sent by registered post addressed to the State commissioner :-

(i)the name, description and the address of the complainant;

(ii)the name, description and the address of the opposite party or parties, as the case may be, so far as they can be ascertained;

(iii)the facts relating to complaint and when and where it arose;

(iv)document in support of the allegations contained in the complaint and;

(v)the relief, which the complainant claims.

(2)The State commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/ parties mentioned in the complaint directing him to give his version of the case within a period of thirty days or such extended reasonable period as may be granted by the State commissioner.

(3)On the date of hearing or any other date to which hearing is adjourned, it shall be obligatory on the parties or their agents to appear before the State commissioner. Where the complainant or his agent fails to appear before the State commissioner on such days, the State commissioner may in his discretion either dismiss the complaint on default or decide on merits. Where the opposite party or his agent fails to appear on the date of hearing, the State Commissioner may take such necessary action under Section 82 of the Act as he deems fit for summoning and enforcing the attendance of the opposite party. The State commissioner may dispose of the complaint ex-parte, if necessary.

(4)The State Commissioner may, on such terms as he deems fit and at any stage of the proceedings, adjourn the hearing of the complaint. But the complaint shall be decided, as far as possible, within a period of three months from the date of receipt of notice by the opposite party.

22. Annual and special reports by State Commissioner.

(1)The State commissioner, shall as soon as possible, after the end of the financial year but not later than the 30th day of September in the next year prepare and submit to the Government, an annual report giving a complete account of his activities during the said financial year.

(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:-

(i)names of its officers and staff and a chart showing the organizational set up;

(ii)the functions which the State commissioner has been empowered under Sections 80 and 81 of the Act and the highlights of the performance in this regard;

(iii)the main recommendations made by the State commissioner;

(iv)the progress made in the implementation of the Act; and

(v)any other matter deemed appropriate for inclusion by the State Commissioner or specified by the Government from time to time.

23. The Special Public Prosecutor.

- The Special Public Prosecutor appointed under sub-section (1) of Section 85 of the Act shall be entitled to receive fee or remuneration on par with fee or remuneration paid to Special Public Prosecutor appointed under the Scheduled castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (central Act 33 of 1989).

24. State Fund for Persons with Disabilities and its management.

(1)The Government shall constitute a fund to be called the "State Fund for Persons with Disabilities" (hereinafter in this chapter referred to as the "State Fund") and its management and administration shall be conducted by a governing body consisting of following members, namely:-

(i)	Secretary to Government, Welfare of theDifferently Abled Persons Department	--	Chairperson
(ii)	Secretary to Government, Finance (Expenditure)	--	Member
(iii)	Commissioner for Welfare of the DifferentlyAbled	--	Member Secretary

(2)The Commissioner for Welfare of the Differently Abled and Accounts Officer of Commissionerate for welfare of the differently abled persons shall perform all the transactions connected with the State Fund and Accounts Officer shall maintain proper accounts.

(3)There shall be credited to the State Fund,-

(i)sums granted by the Government from the consolidated Fund of the State for the use of the State Fund.

(ii)sums received by way of gifts, donations, benefactions, bequests or transfers;

(iii)sums from such other sources as may be decided by the Government.

25. Utilization of the State Fund.

(1)The State Fund shall be utilized for the following purposes, namely:-

(i)providing financial assistance for persons with disabilities and implementing schemes to further the purposes of the Act;

(ii)administrative and other expenses of the Fund, as may be required to be incurred by or under the Act not exceeding two percent of the purposes of fund in any financial year; and

(iii)such other purposes as may be decided by the governing body.

(2)Every proposal of expenditure shall be placed before the governing body for its approval.

(3)The State Fund shall be invested in such manner as may be decided by the governing body.

(4)The Accounts Officer of the State Fund shall prepare the accounts of revenue and expenditure under the State Fund for each financial year, not later than September 30th of the next financial year and shall place the same for the approval of the governing body. The Accounts shall be audited by the comptroller and Auditor General of India.

I

Form - I[See rules 5(2)(i) and (ii)]Form of application to the designated authority by a person with disability, parent, relative or a registered organization for appointment of limited guardian.FromDate:ToThe District collector (Designated authority)Sir/Madam,____________________ is a person with disability and require a limited guardian to take legally binding decisions regarding _________________ . I / We hereby request that _________________ be appointed as limited guardian of the said ________________________ for ____________________ purpose for a period of _________________________.We furnish hereunder further details and request early decision.

1. Particulars of the person with disability:

1. Name of the person with disability

2. complete postal address

3. Age

4. Male/female

5. Type of disability and percentage of disability

(Xerox copy to be enclosed)

6. ID card No/UDID No

(Xerox copy to be enclosed)

7. Aadhar card No.

(Xerox copy to be enclosed)

8. contact No.

2. Particulars of the applicant:

1. Name of the applicant

2. complete postal address

3. Age

4. Male/female

5. Relationship with person with Disability

6. Type of disability and percentage of disability of person with Disability (Xerox copy to be enclosed)

7. ID card No/UDID No of person with disability

(Xerox copy to be enclosed)

8. Aadhar card No. of the applicant

(Xerox copy to be enclosed)

9. contact No.

3. Particulars of the persons or registered organization proposed to be appointed as limited guardian:

1. Name

2. Postal address

3. Age

4. Male/female

5. Relationship with person with disability

6. Details of registration, in case of registered organization

7. contact phone no.

(i)Land-line

(ii)Mobile

8. Purpose for which limited guardianship is required (Please attach documents if any)

9. Period for which the support of limited guardianship is required

10. Details of situation if any which warrants limited guardianship (Please describe)

Consent of the person to be appointed as limited guardian.I/We hereby agree to be the limited guardian of ____________________________ for a period of __________________ and shall discharge my / our obligation with due diligence.Signature of the applicant / Person with disabilitySignature of the proposed limited guardian/sForm - II[See rule 5(2)(vi)]Form of Confirmation of appointment of limited guardian on application made by (1) person with disability (2) a registered organization or (3) parent or relative of person with disabilityI Mr/Mrs/Selvi. _____________________, District collector, __________________ District having considered the application made by ___________________________ hereby appoint _______________________ as limited guardian for Mr/Ms. ___________________________ (name of the person with disability) for a period of _______________________ for the purpose of taking legally binding decisions regarding ___________________________. The obligations of limited guardian shall be as listed below:

joint photo of limited guardian and person with disability

Signature of Designated authority Stamp/seal:Place:Date:Form - III[See rules 8(1)&(4)]Application for Certificate / Renewal of Registration

1.	Name of the Institution :	:
2.	Administrative office Address, Phone Number andemail ID : of the Institution	:
3.	Place of Institution: Address, Phone Number andemail ID of the Institution	:
4.	Applicant is
	•An institution registered under the Tamil NaduSocieties Registration Act 1975 (Tamil Nadu Act 27 of 1975)
	•A public Trust registered under any law for thetime being in force Indian Red cross society or its branches
	•Company registered under Section 25 of theerstwhile Companies Act, 1956 (Central Act 1 of 1956)
	•Any other Institution (Details of registrationwith the name of the Act) which may be recognized by the Ministryfor the purpose of this Scheme (Details of Registration with thename of Act) (copy to be enclosed).
5.	Date of registration of the Institution	:
6.	Brief history of the Institution and of itsobjects and activities	:
7.	Type of services rendered by the Institution(indicate specified disability wise)	:
8.	Whether recognized by the Government, if soprovide details	:
9.	Copy of previous certificate of Registrationissued under sub-section (2) of Section 51 of the Act or thePersons with Disabilities (Equal Opportunities, Protection ofRights and Full Participation) Act, 1995 (Central Act 1 of 1996)	:
10.	Whether located in its own or rented buildingand provide address details.	:
	If rented, enclose rental agreement copy.
11.	Present number of beneficiaries withdisabilities	:
	(S. No., Name, Address, Age, Sex, Type ofspecified disability, Percentage of disability and ID card / UDIDcard No.)
12.	Mandatory Documents:
	(a) License permitting the use of theInstitution as public building under the Tamil Nadu PublicBuildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965);
	(b) Blue Print of the Building map drawn byqualified engineer;
	(c) Self declaration regarding provision ofadequate sanitary facilities separately for staffs/teachers andpupils (male and female separately);
	(d) No Objection Certificate from the StationOfficer, Fire and Rescue Services department, in the area wherethe Institution is situated; and
	(e) Self declaration that no thatched structureshall exist in the premises of the Institution.
13.	•Whether trained staff and other suitablefacilities for undertaking the project are available. If so, givedetails.
	•In case new staff is to be appointed. givedetails of the qualifications, academic, professional andexperience prescribed for the purpose.
	•Number of employees working in theorganization- whether they are full time or part time (Recognizedby Rehabilitation council of India/ State Government/ centralGovernment)
14.	List of papers / statements to be attached:
	(a) constitution of the organization;
	(b) constitution of Board of Management withparticulars of each member;
	(c) A statement indicating equipment, apparatus,furniture, library books etc., (by number of details whichever ispossible) already available and a separate statement indicatingthe details of items purchased with financial assistance from theGovernment.
15.	Details of barrier free facilities in theInstitution
16.	Recreation / Sports facilities
17.	Transport and attendant facilities for personswith disabilities
18.	List of additional information, if any
Place:	Signature:
Date:	Name of Applicant:

Form - IV[See rule 8(2)]Facilities and standards to be met by institutions for grant of Certificate of Registration

(1)

(a)License permitting the use of the institution as public building under the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965);

(b)Blue Print of the Building map drawn by qualified engineer;

(c)No Objection Certificate from the Station Officer, Fire and Rescue Services department, in the area where the institution is situated; and

(d)Self declaration that no thatched structure shall exist in the premises of the institution.

(2)Ownership of building or valid rental agreement for the building.

(3)Provision of barrier free facilities applicable for the category of disability being dealt with by the Institution.

(4)Employment of qualified professionals as per the guidelines of Government /Rehabilitation Council of India in the Institution.

(5)Provision of adequate furniture, teaching/learning/ training aids and equipment.

(6)The standards mentioned in serial numbers (1) and (2) above are not applicable to institutions providing services to persons with disabilities at the field level such as community based rehabilitation services, awareness programme, distribution of aids and appliances, medical camp etc which does not require a permanent infrastructure like class room, training room and residential facilities.Form - V[See rule 8(3)]Commissionerate for Welfare of the differently Abled Persons,Lady Willingdon College Campus, Kamarajar Salai,Chennai - 600 005.Certificate of Registration / RenewalRegistration is awarded / renewed to __________________.___________________________________ as an Institution for the Persons with Disabilities vide S. No ________________________ on _________________________ under sub-section (2) of section 51 of the Rights of Persons with Disabilities Act, 2016 (Central Act 49 of 2016) to run ________________ (residential/non-residential/day care /community based rehabilitation programme/awareness programme) ________________________.This certificate of registration is valid for the period commencing from _____________ to _______________.Commissioner For Welfare of The Differently Abled

II

[See rules 10(1) and (3)]List of Certifying Authority for the issue of disability certificateTable - I

S.No.	Specified disability	Medical Authority for the purpose of the issueof disability certificate	Certifying authority to issue certificate ofdisability
1.	In case of amputation or complete permanentparalysis of limbs or dwarfism	Hospitals/ Institutions/ Primary Health centers run by centraland State Government/ Statutory Local bodies	Any doctor/ medical practitioner working in the Hospitals/Institutions/ Primary Health centers run by Government/ StatutoryLocal bodies.
2.	Multiple Disability	District Hospital/ Other hospitals/ Institutions run by centraland State Government /Statutory Local Bodies having relevantmedical specialist and testing/assessment facilities	Medical Board consisting of three members of whom two will bespecialist dealing with relevant disabilities
3.	Specified Disabilities not mentioned in Serialnumbers 1 & 2 above	Hospitals/ Primary Health centers / Institutions run by centraland State Government/ Statutory Local bodies having relevantmedical specialist and testing/ assessment facilities	A specialist dealing with the relevant disability as specified inthe Table - II given below

Table - II

Sl. No.	Category	Specialist
1.	Locomotor disability other than amputation orcomplete permanent paralysis of limbs and dwarfism	Specialist in Physical Medicine and Rehabilitation orOrthopaedician.
2.	Muscular Dystrophy	Specialist in Physical Medicine and Rehabilitation orOrthopaedician.
3.	Leprosy cured person	Specialist in Physical Medicine and Rehabilitation orOrthopaedician.
4.	Cerebral Palsy	Specialist in Physical Medicine and Rehabilitation orOrthopaedician.
5.	Acid Attack Victim	Specialist in Physical Medicine and Rehabilitation orOrthopaedician.
6.	Blindness	Specialist in the field of Ophthalmology.
7.	Low Vision	Specialist in the field of Ophthalmology.
8.	Deaf	Specialist in the field of Ear, Nose, Throat (E.N.T).
9.	Hard of Hearing	Specialist in the field of Ear, Nose, Throat (E.N.T).
10.	Speech and Language Disabilities	Specialist in the field of Ear, Nose, Throat (E.N.T) andNeurologist.
11.	Intellectual Disability	Children with intellectual disability below the age of 18 years -Pediatrician or Pediatric Neurologist or Psychiatrist.
		Adults with intellectual disability above the age group of 18years - Psychiatrist.
12.	Specific Learning Disabilities	Medical board consisting of
		(a) Pediatrician; and
		(b) Psychiatrist and Trained psychologist.
13.	Autism spectrum disorder	Medical Board consisting of
		(a) Psychiatrist and Trained psychologist; and
		(b) Pediatrician or General Physician.
14.	Mental Illness	Psychiatrist.
15.	chronic Neurological conditions such as MultipleSclerosis and Parkinson's Disease	Medical Board consisting of
		(a) Psychiatrist and Trained Psychologist; and
		(b) Neurologist; and
		(c) Orthopaedician or Specialist in Physical Medicine andRehabilitation.
16.	Hemophilia	Hematologists or Orthopaedician or Pediatrician or GeneralPhysician.
17.	Thalassemia	Hematologists or Orthopaedician or Pediatrician or GeneralPhysician.
18.	Sickle cell Disease	Hematologists or Orthopaedician or Pediatrician or GeneralPhysician.

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