Section 10(5) in Punjab Rights of Persons with Disabilities Rules, 2019
(5)An application for the renewal of certificate of registration shall be made in the same manner as the application for grant of certificate under sub-rule (1), accompanied with the previous certificate of registration and a statement that the applicant is applying for renewal of the certificate so accompanied:Provided that such application shall be made before sixty days of the expiry of the validity of such certificate:Provided further that the competent authority may consider application for renewal of the certificate of registration after 60 days but not later than 120 days, if he is satisfied that sufficient reasons has been provided for such delay.
