Section 6 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
6. Assessment Board for special provisions for persons with disabilities with high support needs.
- For the purpose of providing the services listed in clause(l) of Section 2 of the Act, the District Differently Abled Welfare Officer shall be the authority under sub-section (1) of Section 38 of the Act to receive the application for high support and refer it to Assessment Board.
