Section 4 in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1999
4. Notification of Vacancies to the Special Employment Exchange.
[Section-38 (1)(C)] - (1) The following vacancies shall be notified to the Special Employment Exchange, namely :-(a)Vacancies for posts of a technical and scientific nature carrying a basic pay for Rs. 1400 or more per month occurring in the establishments in respect of which the State Government is the appropriate Government under the Act; and(b)Vacancies which an employer may desire to be circulated to the Special Employment Exchange outside the State of Union Territory in which the establishment is situated, shall be notified to such Special Employment Exchange as may be specified by the State Government by notification in the official gazette in this behalf. A copy of the notification of vacancies shall be sent to the concerned Vocational Rehabilitation Centre for Handicapped.(2)Vacancies other than those specified in sub-rule (1) shall be notified to the local Special Employment Exchange concerned. A copy of the notification of vacancies shall also be sent to the concerned Vocational Rehabilitation Centre for Handicapped.
