Section 29 in M.P. Rights of Persons with Disabilities Rules, 2017
29. Certificate issued to be generally valid for all purposes.
- A person to whom a certificate of disability is issued shall be entitled to apply for facilities, concessions and benefits admissible for persons with disabilities under schemes of the Government and of non-Government organization funded by the Government. Such person shall be able to apply under such conditions which are specified in the appropriate schemes made by the Government or specified by instructions.
