Section 19(2) in The Rights of Persons with Disabilities Act, 2016
(2)The schemes and programmes referred to in sub-section (1) shall provide for-(a)inclusion of person with disability in all mainstream formal and non-formal vocational and skill training schemes and programmes;(b)to ensure that a person with disability has adequate support and facilities to avail specific training;(c)exclusive skill training programmes for persons with disabilities with active links with the market, for those with developmental, intellectual, multiple disabilities and autism;(d)loans at concessional rates including that of micro-credit;(e)marketing the products made by persons with disabilities; and(f)maintenance of disaggregated data on the progress made in the skill training and self-employment, including persons with disabilities.
