Section 27(1) in M.P. Rights of Persons with Disabilities Rules, 2017
(1)Any person with specified disability may apply for a certificate of disability and the application shall be, submitted to the following :-(a)to any medical authority or any other notified competent authority shall issue such a certificate in the district of residence of the applicant as mentioned as the proof of residence in the application or any authority as mentioned the Schedule I.(b)to the concerned medical authority in a Government hospital where he may be undergoing or may have undergone treatment in connection with his disability ;Provided that where a persons with disability is a minor are suffering from intellectual disability or any other disability which renders him unfit or unable to make such an application himself, the application on his behalf may be made by his legal guardian or by any organisation registered under the Act having the disabled minor under its care.
