Section 32(1) in Punjab Rights of Persons with Disabilities Rules, 2019
(1)A complainant may present a complaint containing the following particulars in person or by his agent to the State Commissioner or send it by registered post or by email addressed to the State Commissioner, namely:-(a)the name, description and the address of the complainant;(b)the name, description and the address of the opposite party or parties, as the case may be, so far as they may be ascertained;(c)the facts relating to complaint and when and where it arose;(d)documents in support of the allegations contained in the complaint; and(e)The relief which the complainant claim.
