Section 13 in M.P. Rights of Persons with Disabilities Rules, 2017
13. Computation of vacancies.
(1)For the purpose of computation of vacancies, six percent of the total number of vacancies shall be taken into account by the State Government for the persons with benchmark disabilities :(2)The benchmark disability is as under according to the provisions of section 34 of the Act:-(a)Blindness and low vision;(b)Deaf and hard of hearing;(c)Locomotors disability, including cerebral palsy, leprosy cured, dwarfism, acid attack victims and muscular dystrophy;(d)Autism, intellectual disability, specific learning disability and mental illness.(e)Multiple disabilities from amongst persons under clauses (a) to (d) including deaf-blindness in the post, identified for each disabilities.(3)Every Government establishment shall maintain a vacancy based roster for the purpose of calculation of vacancies for persons with benchmark disabilities in the cadre strength as per the instructions issued by the State Government from time to time.(4)While issuing advertisement to fill up vacancies, every Government establishment shall indicate the number of reserved vacancies for each class of persons with benchmark disabilities in accordance with the provisions of section 34 of the Act.(5)The reservation for persons with disabilities shall be horizontal in accordance with the provisions of section 34 of the Act and the vacancies for persons with benchmark disabilities shall be maintained as a separate class.(6)The General Administration Department of the State Government shall issue detail instruction to all departments for taking necessary action in this respect.
