Section 8(3) in The Rights of Persons with Disabilities Rules, 2017
(3)The equal opportunity policy of a private establishment having twenty or more employees and the Government establishments shall inter alia, contain the following, namely:-(a)facility and amenity to be provided to the persons with disabilities to enable them to effectively discharge their duties in the establishment;(b)list of posts identified suitable for persons with disabilities in the establishment;(c)the manner of selection of persons with disabilities for various posts, post-recruitment and pre-promotion training, preference in transfer and posting, special leave, preference in allotment of residential accommodation if any, and other facilities;(d)provisions for assistive devices, barrier-free accessibility and other provisions for persons with disabilities;(e)appointment of liaison officer by the establishment to look after the recruitment of persons with disabilities and provisions of facilities and amenities for such employees.
