State of Odisha - Act
The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
ODISHA
India
India
The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
Rule THE-PERSONS-WITH-DISABILITIES-EQUAL-OPPORTUNITIES-PROTECTION-OF-RIGHTS-AND-FULL-PARTICIPATION-ORISSA-RULES-2003 of 2003
- Published on 28 August 2003
- Commenced on 28 August 2003
- [This is the version of this document from 28 August 2003.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement.
2. Definitions.
Chapter II
Guidelines for evaluation of various disabilities
3. Evaluation of disability.
- General guidelines for evaluation and assessment of various disabilities issued vide Notification No. 4-2/83-HW-III, dated the 6th August, 1986 of the Government of India in the Ministry of Welfare, as annexed to the rules as Annexure A shall be followed for evaluation of various disabilities provided under Clauses (b), (e), (i), (l), (n), (o), (q), (r), (t) and (u) of Section 2 of the Act.4. Authority to give disability certificate.
- A Disability Certificate in the form as annexed to the rules as Annexure N shall be issued by a Medical Board duly constituted or authorised by the State Government consisting of at least three members with the Chief District Medical Officer of the district and two other specialists, one of whom must be a specialist in the particular field for assessing blindness, low vision, leprosy cured, hearing impairment, locomotor disability, mental retardation and mental illness, as the case may be.5. Disability certificate.
6.
7. Validity of Certificate.
- The certificate issued under Rule 5 will be valid for the whole of the country except; the State of Jammu and Kashmir and will make a person eligible to apply for facilities, concessions and benefits admissible under any scheme of Government or Non-Government Organisations, subject to such conditions as the Central or the State Government may impose from time to time.Chapter III
The State Co-ordination Committee
8. Co-ordination Committee.
- The State Government shall, by notification constitute the State Co-ordination Committee as provided under Section 13 of the Act.9. Address of Members.
10. Daily and Travelling Allowance.
11. Notice of the meetings.
12. Presiding Officer.
- The Chairperson shall preside at every meeting of the State Co-ordination Committee, in which he/she is present, and in his/her absence, the Vice-Chairperson shall preside, but when both the Chairperson and/Vice-Chairperson are absent from any meeting, the members present shall elect one of the members to preside at that meeting.13.
14. Minutes.
- Record shall be kept regarding the names of members who attend the meeting and of the proceedings of the meeting in a book to be maintained for the purpose by the Member-Secretary.15. Maintaining order at meeting.
- The Presiding Officer shall maintain order at the meeting.16. Business to be transacted at meeting.
- Except with the permission of the Presiding Officer, no business which is not in the agenda or of which notice has not been given by a member under Sub-rule (5) of Rule 11 shall be transacted at any meeting.17. Decision by majority.
- All questions considered at a meeting of the Committee shall be decided by a majority of votes of the members present and voting and in the event of equality of votes, the Chairperson, or in the absence of the Chairperson, the Vice-Chairperson, or in the absence of both the Chairperson and the Vice-Chairperson, the member presiding at the meeting, as the case may be, shall have a second or casting vote.18. No proceeding to be invalid due to vacancy or any defect.
- No Proceedings of the State Co-ordination Committee shall be invalid merely by reason of existence of any vacancy or any defect in the constitution of the Committee.Chapter IV
The State Executive Committee
19. The State Executive Committee.
- The State Government shall, by notification, constitute the State Executive Committee as provided under Section 19 of the Act.20. Address of the Member.
21. Daily and Travelling Allowances.
22. Notice of the meeting.
23. Presiding Officer.
- The Chairperson shall preside at every meeting of the State Executive Committee at which he/she is present, and in his/her absence, the members present shall elect one of them to preside at that meeting.24. Quorum.
25. Minutes.
26. Maintaining order at meeting.
- The Presiding Officer shall maintain order at the meeting.27. Business to be transacted at meeting.
- Except with the permission of the Presiding Officer, no business which is not entered in the agenda or of which notice has not been given by a member under Sub-rule (6) of Rule 22 shall be transacted at any meeting.28. Decision by majority.
- All questions considered at a meeting of the Committee shall be decided by a majority of votes of the members present and voting and in the event of equality of votes, the Chairperson, or in absence of Chairperson, the member presiding at the meeting, as the case may be, shall have a second or casting vote.29. No proceeding to be invalid due to vacancy or any defect.
- No proceeding of the State Executive Committee shall be invalid merely by reasons of existence of any vacancy or any defect in the constitution of the Committee.30. Manner and purpose of Association of persons with State Executive Committee.
31. Fee for the Associated person.
- Notwithstanding anything contained in Rule 30, the State Executive Committee may pay the person associated with the Committee, with the prior approval of the State Government, such fees as considered appropriate depending on the nature of work assigned and the qualifications and experience of the associated person.32. Tours by Associated Persons.
- The associated person may, with the prior approval of the Chairperson, undertake tours within the country for the performance of the duties entrusted to him by the State Executive Committee and the associated person in respect of such tours shall be entitled to get travelling and daily allowances at the rates admissible to Grade 'A' Officer of the State Government.33. Associated person not to disclose any information.
- The associated person shall not disclose any information either given by the State Executive Committee or obtained during the performance of the duties assigned to him/her either from the State Executive Committee or otherwise, to any person other than the Executive Committee without the written permission of the Chairperson of the Committee.34. Duties and functions of the Associated person.
- The associated person shall discharge such duties and perform such functions as are assigned to him/her, by the State Executive Committee.Chapter V
Employment
35. Computation of vacancies for persons with disabilities.
- For the purpose of computation of vacancies for persons with disabilities in class III and Class IV posts (redesignated as) Group-C and D posts and Group B Gazetted posts and specially declared Gazetted posts/services under State Government and Public Sector Undertakings, the principle laid down in General Administration Department Resolution No. 15338/GA, dated 4.5.81, Resolution No. 16189-Gen, dated 16.7.82 and Resolution No. 748, dated 10.1.97 and Corrigendum No. 27375-Gen., dated 13.10.97 (Annexure-B, C, D & E to these rules) shall be followed.Note. - Principle followed for computation of vacancies in Group 'C' and 'D' posts shall be applicable mutatis and mutandis for computation of vacancies in Class II Gazetted posts and specially declared Gazetted posts.36. Notification of vacancies to the Special Employment Exchange/Cell.
37. Form and manner of Notification of vacancies.
- The vacancies shall be notified in writing to the Vocational Rehabilitation Centre for Handicapped, Orissa, Bhubaneswar and the Special Employment Exchange/Cell and the following particulars shall be furnished, in respect of each type of vacancy, namely :1. Name and address of the employer;
2. Telephone number of the employer, if any;
3. Nature of vacancy;
4. Number of vacancies : Reserved for physically handicapped persons/ Orthopaedically Visually handicapped/Hearing handicapped;-
5. Pay and allowances;
6. Place of work (name of town/village and Districts in which it is situated)
7. Probable date by which the vacancy will be filled up;
8. Particulars regarding interview/test of applicants;
9. Any other relevant information - The vacancies shall be renotified in writing to the Vocational Rehabilitation Centre for Handicapped, Orissa, Bhubaneswar and the Special Employment Exchange/Cell, if there is any change in particulars already furnished to the Special Employment Exchange/Cell and Vocational Rehabilitation Centre for Handicapped under this rule.
38. Time limit for notification of vacancies.
39. Submission of Returns.
- An employer shall furnish to the local Special Employment Exchange/Cell quarterly returns in Form DPER-I and biennial returns in Form DPER-II. Quarterly returns shall be furnished within thirty days of the due dates, namely, 31st March, 30th June, 30th September and 31st December, Biennial return shall be furnished within thirty days of the due date as notified in the Orissa Gazette.40. Form in which record to be kept by an employer.
- An employer shall maintain the record of employees with disabilities in Form DPER-III.Chapter VI
Recognition of Institutions for Persons with Disabilities
41. Appointment of competent authority.
- The State Government shall, by notification, appoint the Competent Authority as per Section 50 of the Act.42. Application Form for Registration of Institution.
- For the purpose of Registration under the Act, every application for a Certificate of Registration under the Act shall be made to the Competent Authority in Form AR-I.43. Registration and refusal of certification.
- On receipt of an application in Form AR-I, the competent authority shall make such enquiry as deem fit and if satisfied that the applicant has complied with the requirements of the Act and the rules, shall grant a certificate of Registration to the applicant in Form AR-II and if not satisfied, shall by order, refuse to grant such certificate applied for after giving the applicant a reasonable opportunity of being heard. Such order will contain specified reasons for refusal to grant such Certificate and shall be communicated to the applicant through registered post.44. Validity of Certificate and De-recognition of the Institution.
- The organisation so recognized shall provide required facilities and maintain such standard as specified under Annexure O for the purpose. The Certificate of Registration so issued shall remain valid for a period of 3 years from the date of issue unless revoked under Section 53 of the Act. The competent authority, if necessary, may order for an enquiry about the activities of the organization within the valid period to assess the functioning of the institution concerned. If the activities of the Institution are found to be unsatisfactory, the competent authority may consider the case for derecognition of the organisation and cancellation of the Certificate after observing the procedure laid down under Rule 46 of these rules.45. Renewal of Certificate.
- For renewal of registration, the organization shall apply to the Competent Authority in Form AR-III, before sixty days of expiry of the period of validity. The Certificate of Registration shall be displayed by the Institution in a conspicuous place.46. Revocation of the Certificate.
- The certificate of Registration can be revoked on the-following grounds, if -47. Appeal.
- Any person/institution aggrieved by the order of the Competent Authority for refusing to grant of a Certificate or revoking the Certificate may, within a period of thirty days, prefer an appeal before the Commissioner-cum-Secretary to Government in Women and Child Development Department against such refusal or revocation. The order of the Appellate Authority on such appeal shall be final.48. Restoration of inmates.
- On the cancellation of revocation of the certificate or recognition by the competent authority, the Organisation shall forthwith cease to be an institution for the disabled. The inmates so maintained by the Organisation will be restored with their parents, legal guardian or shifted to a similar institution as the competent authority deem fit and proper.Chapter VII
Commissioner for Persons with Disabilities
49. Appointment of State Commissioner for Persons with Disabilities.
- The State Government shall, by notification, appoint a Commissioner for Persons with Disabilities as per Section 60 of the Act.49A. [ [Inserted vide O.G.E. No. 1282 dated 19.8.2005.]
50. Procedure to be followed by Commissioner.
51. Salary and Allowance of the Commissioner.
- The Commissioner for Persons with Disabilities shall be entitled to salary, allowances and other pre-requisites as are available to an officer of his/her rank under the State Government.52. Submission of the Report to the State Government.
- The Commissioner shall submit report to the State Government on the implementation of the Act as required under Clause (d) of Section 61 at the interval of six months in such a manner that atleast two reports are sent in one financial year.53. Submission of Annual Report.
2. After having considered the reports of these committees and with the concurrence of the State Governments/UTs. and the concerned Ministries/Departments the undersigned is directed to convey the approval of the President to notify the definitions of the following categories of physically handicapped :
1. Visually handicaps
2. Locomotor handicaps
3. Speech & hearing handicaps -
4. Mental handicaps
Report of the Committee as indicated in the Annexure G.3. Each category of handicapped persons has been divided into four groups viz. mild, moderate, severe and profound/total. It has been decided that various concessions/benefits would in future be available only to the moderate, severe and profound/total groups, and not to the mild groups. The minimum degree of disability should be 40% in order to be eligible for any concession/benefits.
4. It has been decided that the authorized certifying authority will be a medical board at the district level. The board will consist of the Chief Medical Officer/Sub-divisional Medical Officer in the district and another expert in the specified field viz. opthalmic surgeon, in case of visual handicaps, either an ENT surgeon or an audiologist in case of speech and hearing handicaps; an orthopaedic surgeon, or a specialist in physical medicine & rehabilitation in case of locomotor handicaps, a psychiatrist or a clinical psychologist or a teacher in special education in case-of mental handicaps.
5. Specified tests as indicated in Annexure should be conducted by the medical board and recorded before a certificate is given.
6. (i) The certificate would be valid for a period of three years,
2. Government of India have now, on consideration of the matter, have decided that for the purpose of employment of the blind, the deaf and the orthopaedically handicapped persons, the reservation in Group C & D posts and services for physically handicapped persons should be made to the following extent under the Central Government.
| Category of handicapped | Percentage of reservation |
| 1. The Blind | 1% |
| 2. The Deaf | 1% |
| 3. The Orthopaedically handicapped | 1% |
3. Accordingly it has been decided by the State Government that the reservations for filling the Class-III and Class-IV posts and services under the State Government and Public Sector Undertakings which correspond to Group C & D posts/services under the Central Government should made for rehabilitation of physically handicapped persons of the above categories. The categorization of physically handicapped persons for employment will be on the basis of definition as per Annexure F.
4. The reservation of posts and services should made separately for each of the aforesaid three categories of the physically handicapped person with provision for inter-exchange of vacancies if candidates belonging to a particular category of persons are not available of the nature of vacancies in an office is such that a given category of persons cannot be employed. If in any year, the vacancies reserved for these categories are not filled up, the reservations should be carried over for a period up to three recruitment years. In order to implement these reservation orders, the jobs which can be performed by various categories of physically handicapped persons, without losses of productivity, should be identified by the Government/Departments concerned.
5. Where a Department consider that it is not possible to provide employment for the physically handicapped persons to the extent of reservations in view of the nature of duties expected to be performed by the employees in that particular Department, that Department could be partly or fully exempted from implementing the reservation orders. The grant of such exemption shall be decided by an inter Departmental Committee of C.D. & R.R./G.A. (O. & M) Department, Department of Health and the Administrative Departments concerned would be represented.
6. In the categories of job which are identified by the Government/ Departments as being particularly suitable for handicapped persons, other things being the same preference should be given to handicapped persons for such job even in excess of the quota reserved for them in accordance with the instructions contained in paragraph 2 above.
7. With a view to ensuring reservation of vacancies for the physically handicapped persons in Class III and Class IV posts/services under the State Government and Public Sector Undertakings, it has been decided that a continuous account of the vacancies arising in Class III and Class IV posts/services from year to year may be kept. Thus the 31st vacancy occurring in a particular recruitment year SL. would be earmarked for the blind. Similarly the 33rd vacancy and 100th vacancy would be reserved for the deaf and the orthopaedically handicapped respectively in an cycle of hundred vacancies. In case any of these vacancies are reserved for S.C. and S.T. candidates or Ex-Servicemen, the next clearly available vacancy should be reserved for the physically handicapped persons.
8. The physically handicapped persons are entitled to relaxation of upper age limit up to 10 years for purpose of appointment to Class III and Class IV posts/Services. Nothing in this Resolution shall affect reservations, relaxations of age limit and other concessions required to be provided for all special categories of persons in accordance with the orders issued by the State Government.
9. Regarding medical examination of physically handicapped persons, they are to be viewed with utmost sympathy for medical examination. On nomination by the C.D. & R.R. Department, physically handicapped persons should not be subjected to the usual medical examination on first appointment and the question should be decided on the basis of the reports of the Medical Board attached to the C.D. & R.R. Department for the physically handicapped. In case a physically handicapped person appointed to Class III/Class IV post and service is found medically unfit for such post or service he is holding and from which he is proposed to be discharged or has been discharged may, wherever practicable, be considered for another identical/equivalent post for which he may be found suitable against direct recruitment quota without insisting on the condition of appointment through the Community Development and Rural Reconstruction Department, for this purpose, his previous service under State Government or Public Sector Undertakings should be deducted from his actual age and if the resultant age does not exceed the prescribed maximum age limit by more than three years, he should be deemed to satisfy the, condition of upper age limit for appointment to the posts or services in question under the State Government. Further, in case of a Government servant or a servant in Public Sector Undertakings retired on medical grounds, his son/daughter/near relative can be considered for appointment on compassionate grounds if the family of the orthopaedically handicapped Government servant is in great distress after his premature retirement.
10. A consolidated list of jobs in Class III and Class IV posts/services suitable for each of the categories i.e. the blind, the deaf and orthopaedically handicapped which would help the appointment authorities in appointing physically handicapped persons against 3% of the quota as fixed against such posts/ services as are available in the various departments under the State Government and Public Sector Undertakings, is enclosed as Annexure F.
Annexure C[See Rule 35]Government of OrissaGeneral Administration DepartmentResolutionBhubaneswar, dated the 16th July 1982Subject: Extension of reservation of vacancies for rehabilitation of physically handicapped persons in Class II Gazetted posts and Specially Gazetted posts under the State Government.No. 16189/Gen. - On the basis of the decision of Government of India, the State Government have decided in G.A.Department Resolution No. 15338/Gen dated 4.5.81 that 1% of the vacancies in Class III and Class IV services/posts under the State Government to which direct recruitment is made shall be reserved for the physically handicapped persons.After careful consideration, Government have further decided to extend the aforesaid reservation to 3% of vacancies for physically handicapped persons to gazetted posts in Class II and specially gazetted services and posts under the State Government to which the direct recruitment is made. In any case where it is felt that it will not be possible to appoint the physically handicapped persons in any particular service or group of posts, the Department concern may take Government orders exempting the particular posts and services in consultation with the G.A. Department. This will take effect retrospectively from 4.5.1981.Annexure D[See Rule 35]Registered No. 0.14The Orissa Gazette Extraordinary Published by Authority No. 155 Cuttack, Wednesday, February 12, 1997/MAGHA 23, 1918No. 748 SC-2R/1-31/96-Gen.,Government of Orissa General Administration DepartmentResolutionThe 10th January, 1997Subject: Reservation for Ex-Servicemen/Physically Handicapped persons and Sports Persons in 80-Point Model Roster in services and posts of the State Government.The extent of reservation of initial recruitment in the Civil Services and posts of Government of Orissa for the Ex-Servicemen/Physically Handicapped Persons and the sports Persons has been-respectively fixed at 3% (Vide G.A. Department Notification No. 22586-Gen. dated the 16th October 1985), 3% (Vide G.A. Department Resolution No. 15338-Gen dated the 4th May, 1981) and 1% (Vide GA Department Resolution No. 24808/Gen, dated the 18th November 1985). The reservation for the Physically Handicapped Persons and the sports Persons have been further qualified by Rule 4 of the Orissa Civil Services (Reservation of Vacancies for Women in Public Services) Rules, 1994. These rules provide for the reservation of 33% for women in the reservation. This means that in case of Physically Handicapped Persons and Sports Persons for every two men appointed on the basis of the reservation meant for them, there shall be one women belonging to that category.2. The reservation for the above said categories of persons has not been reflected in the 80-Point Model Roster of the State Government prescribed by the erstwhile Tribal Welfare Department in their Notification S.R.O. No. 339/94, dated the 21st April, 1994 and modified later by the Welfare Department Resolution No. 15599-W, dated the 27th June 1996 for reflecting 27% reservation for the members of the Socially and Educationally Backward Classes (SEBC).
3. The Government has been pleased to decide that the reservation for the Ex-Servicemen/Physically Handicapped Persons and Sports Persons need not be reflected in the Model Roster. Such persons, when selected as per the reservation provided for them, shall claim the vacancies, reserved for the categories; to which they may belong to, which means that the Ex-Servicemen/Physically Handicapped Persons/Sports Persons, if belonging to Scheduled Castes will claim the vacancy reserved for Scheduled Castes; belonging to Scheduled Tribe; will claim the vacancy reserved for the Scheduled Tribes and so on. Thus the Ex-Servicemen/Physically Handicapped Persons/ Sports Persons, who do not belong to either of the reserved categories (i.e. S.C./S.T./S.E.B.C.) would claim the unreserved vacancies.
4. The Ex-Servicemen/Physically Handicapped Persons/Sports Persons together constitute 7% of the reservation. All the appointing authorities may, therefore, take care to ensure that one person belonging to these categories is selected for roughly every 14 vacancies, filled up so as to ensure that they are recruited proportionately.
5. All Departments of Government are requested to intimate the above instructions to Heads of Department/Public Sector Undertakings and other appointing authorities under their control for taking necessary action while filling up the vacancies.
Annexure E[See Rule 35]Government of OrissaGeneral Administrative DepartmentCorrigendumBhubaneswar, dated the 13th October, 1997No. 2R/1-28/97-27375/Gen., para 3 of the General Administration Department Resolution No. 15338/Gen dated the 4th May, 1981 relating to reservation of vacancies for rehabilitation of Physically Handicapped Persons in Class III (Group C) and Class IV (Group D) posts/Services under the State Government and in Public Sector Undertaking shall be read as follows :"Accordingly it has been decided by the State Government that the reservations for filling the Group 'C' and Group 'D' posts and services under the State Government and Public Sector Undertakings should be made for rehabilitation of Physically Handicapped Persons of the above categories, at the initial stage of recruitment. The categorization of the Physically Handicapped Persons for employment will be on the basis of definition as per Annexure."Annexure F[See Annexure B]Definitions of the categories of the handicapped for purposes of reservation in employmentThe BlindThe Blind are those who suffer from either of the following conditions :| Sl. No. | Category of Handicapped | Occupations | Groups |
2. Government of India are providing a large number of facilities and concessions to disabled person. In order to provide these facilities and concessions it is imperative that standard definition of these disabilities is decided upon. Consequent to recommendations of the National Council for Handicapped Welfare the Committees under the Chairmanship of Director General of Health Services met for the adoption of standard set of definition, which should be uniformly applicable throughout the country.
The exercise of evolving a uniform set of definition should not be however, to constructed to mean that no definition have been set forth at present, definitions of these three major disabilities which are prevalent at present for extending various concessions and facilities to handicapped are given in Annexure IRecommended DefinitionsPhysical impairment leads to functional limitation and functional limitation leads to disability. Physical impairment functional limitation and disability have been defined by W H O and this Committee would recommend adopting this classification, which is as follows :(i)Impairment - An impairment is a permanent or transitory or psychological, or anatomical loss and/or abnormality. For example a missing or effective part, tissue organ or "Mechanicism" of the body, such as an amputated limb, Paralysis after polio, myocardial infraction, cerebrovascular thrombosis, restricted pulmonary capacity, diabetes myopia, disfigurement, mental retardation, hypertension, perceptual disturbance.(ii)Functional limitation - Impairment may cause functional limitations which are to partial or total inability to perform those activities necessary for motor sensory, or mental functions within the range and manner of which a human being is normally capable such as walking, lifting loads, acing, speaking, hearing, reading, writing, counting taking interest in and making contact with surrounding. A functional limitation may last for a short time a long time be permanent or reversible. It should be quantitable whenever possible, limitations may be described, as "progressive" or regressive".(iii)Disability - Disability is defined as an existing difficulty in performing one or more activities which in accordance with the subjects sex and mortuaries social role, are generally accepted as essential, basis components of daily living such as self-care social relations and economic activity. Depending in part on the duration of the functional limitation disability may be short-term, long-term or permanent.Medically disability is physical impairment and inability to perform physical functions normally. Legally, disability is a permanent injury to body for which the person should or should not be compensated.The disability can be divided into 3 periods :(i)Temporary total disability is that period in which the affected person is totally unable to work. During this time he may receive orthopaedic, opthamologic auditory or speech or any other medical treatment.(ii)Temporary partial disability is that period when recovery has reached the stage of improvement so that person may begin some kind of gainful occupation.(iii)Permanent disability applies to permanent damage or loss of use of some part/parts of the body after the stage of maximum improvement from any medical treatment has been reached and the condition is stationery. The classifications and various concessions being recommended are for the permanent disability only.*Evaluation and Assessment of visual Disabilities - Annexure JThe group recommended the classification of visual impairment/disability may be categories in four groups for considering various concessions to visually handicapped.The question regarding one-eyed person was considered at length. The Committee is of the view that the guidelines recommended for evaluation of visual loss of persons who have lost one eye but have the other eye normal should be totally unambiguous. The Committee feels that such persons may not be clubbed with other visually handicapped so that facilities concessions available to severely/profoundly visually handicapped and totally blind are not eroded. If one-eyed persons are clubbed with severely/profoundly visually handicapped and totally blind persons, the Committee feels that most of the concessions especially jobs reserved for the blind persons shall go to one-eyed persons as their visual loss is minimal compared to other 2 categories and in this manner most of the Government offices/public sector undertakings will be fulfilling the quota but in actual practice will not be giving jobs to totally blind and persons with severe visual loss. The Committee, however, feels that it should be made clear that loss of one eye will not be considered as a disqualification on medical grounds unless a particular post is of such a technical nature that it requires of a person the use of both the eyes of three-dimensional vision. The Committee also recommends that if a person has been declared unfit due to some temporary visual loss/defect, it should not be constructed to mean as disabled if such a temporary impairment in the opinion of a Medical Board can be overcome with treatment or visual aids.Guidelines for evaluation & Categorization of visual disabilities are given in Annexure J* Evaluation and Assessment of Hearing & Speech DisabilityThe Committee recommended that the definitions which are internationally accepted and have been adopted by WHO may be adopted in this country also for evaluation and categorization of hearing & speech loss.The recommended classification and guidelines for evaluation of hearing loss are given in Annexure-K. The Committee also considered various facilities/ concession which may be given to hearing handicapped persons and suggestion of the facilities which may be offered to the hearing handicapped for rehabilitation are also given in Annexure K.* Evaluation & Assessment of Orthopaedic Disabilities - Annexure LThe Committee recommends that Kessler's method may be taken as a general guideline for evaluating orthopaedic disability. Since issues have been raised regarding the quantification of degree of disability, the authorised Medical Board may also consult any other suitable method and use Kessler's methods a basic guideline.The Committee is aware that are other methods of quantification, which are at variance with the Kessler's guidelines. However, Kessler's guidelines for evaluation of various degrees of disability, it is expected, would hold good for most of the time. The individual Medical Board could take into consideration other methods, which may help the Board in evaluating disability in an individual case.* The Authorities to give certificationA permanent disability certificate will be issued by a Board duly constituted by the Central and the State Governments. It is recommended that a Medical Board for evaluation of disability should be available minimum at the district level. It is also recommended to have at least 3 members in the Board, out of which at least one should be a specialist in the particular field for assessing locomotors visual/hearing & speech disability as the case may be.It is also recommended that the competent authority may also appoint an appellate Medical Board to resolve any disputes.* Concessions/Facilities which may be offered to Disabled PersonsKeeping in view the set of definitions and the categorization being recommended, various Ministries/Departments and the State Governments shall have to also specify the facilities and concessions which would be available to different categories of the handicapped. The Committee recommends that if a person has the degree of disability below 40% in a particular category no such benefits/concessions may be given to such a person. All other categories may be extended concessions/facilities like scholarships, jobs reservations, aids and applicants either free of cost or at concessional rates, conveyance allowance, etc, for hearing handicapped the Committee recommends that language formula may be revised so that the hearing handicapped have to study one language only.Ministry of Social & Women's Welfare may make out proposals based on these recommendations with Misappropriate Ministry for necessary modifications in the policy of 3 languages formula.The Committee also recommended that Ministry of Health & Family Welfare may also take up amending medical standards for necessary relaxations in respect of mild handicapped in alt the categories so that on account of their mild disability, they are not put in a position that neither they are able to get the facility of job reservations nor are eligible otherwise for entering into services in the general category. The medical rules may also indicates in clear terms that loss of one eye will not be considered a disqualification unless the particular post is of such a technical nature that it requires of a person the use of both the eyes or three-dimensional vision. The same Medical Board at the district level may examine suitability or otherwise of one-eyed person for a particular post.The degree and extent of disability of the 3 types, namely visual hearing and orthopaedic will be indicated as follows :| (a) | Mild | less than 40% |
| (b) | Moderate | 40% & above |
| (c) | Severe | 75% & above |
| Profound/total | 100% |
| Dr. D.B.Bisht,Director-General of Health Services (of allthe three committees)Ministry of Health & FamilyWelfare,Nirman Bhavan, New Delhi | Chairman | |
| On Visually Handicapped | ||
| 1. | Dr. Madan Mohan,Head Department of Opthamology,AllIndia Institute of Medical Sciences, New Delhi | Member |
| 2. | Dr. G.H. Gidwani,Assistant Director General of HealthServices,Ministry of Health & Family Welfare,NirmanBhavan, New Delhi | Member |
| 3. | Shri R.S. Srivastava,Joint Director Director General ofEmployment & TrainingMinistry of LabourShram ShaktiBhavan, New Delhi | Member |
| 4. | Director,National Institute for the VisuallyHandicapped,Rajur Road, Dehradun(Represented by Shri S.R.Shukla, Asst. Director) | Member |
| 5. | Dr. G.Venkataswami,Arvind Eye Hospital Madurai, Tamilnadu | Member |
| 6. | Dr. J.M.Pahawa,Chief Medical OfficerGandhi EyeHospital Aligarh | Member |
| 7. | Shri Harcharanjit Singh,Under-Secretary,Ministry ofSocial & Women's Welfare | Member-Secretary |
| On Hearing Handicapped | ||
| 1. | Dr. G.H.Gidwani,Assistant Director General,HealthServices, Ministry of Health and Family Welfare,NirmanBhavan, New Delhi | Member |
| 2. | Shri R.S.Srivastava,Joint Director, Director General ofEmployment & TrainingMinistry of Labour Shram ShaktiBhavan,New Delhi | Member |
| 3. | Dr. S.K.Kacker,All India Institute of Medical Science, NewDelhi | Member |
| 4. | Dr. M.Nithya Seejan,Director,All India Institute ofSpeech & Hearing, Mysore | Member |
| 5. | Dr. N.Rathna,Director,Ali Yavar Jung Institute ofHearing Handicapped,Haji Ali Park, Mahalaxmi Bombay –400034(Represented by Dr. M.N.Nagaraja Dy. Director in themeeting on 25.6.84) | Member |
| 6. | Shri Harcharanjit Singh,Secretary Under-SecretaryMinistryof Social & Women's Welfare New Delhi | Member |
| On Orthopaedically Handicapped | ||
| 1. | Dr. G.H.Gidwani,Assistant Director General of HealthServices,Ministry of Health & Family WelfareNirmanBhavan, New Delhi | Member |
| 2. | Shri R.S.Srivastava,Joint Director,Director General ofEmployment & Training,Ministry of Labour,Shram ShaktiBhavan, New Delhi | Member |
| 3. | Dr. Narendra Kumar,Indian Council of MedicalResearch,Ansari Nagar, New Delhi | Member |
| 4. | Director,National Institute of OrthopaedicallyHandicapped,B.T.Road, Bon Hoogly, Calcutta | Member |
| 5. | Dr. A.K.Mukherjee,Director All India Institute of PhysicalMedicine and Rehabilitation,Haji Ali Park, Bombay | Member |
| 6. | Dr. S.K.Verma,Head of Department of Physical Medicine andRehabilitation,All India Institute of Medical Sciences, NewDelhi | Member |
| 7. | Dr. B.P.Yadav,Head of RehabilitationDepartment,Safdarjung Hospital, New Delhi | Special Invitee |
| 8. | Dr. J.S.Guleria,Prof. & Head of Department ofMedicine,Dean, All India Institute of Medical Sciences, NewDelhi | Special Invitee |
| 9. | Shri Harcharanjit Singh,Under-Secretary,Ministry ofSocial & Women's Welfare. | Member-Secretary |
| Category | Hearing acquit |
| Mild impairment | More than 30 but not more than 45 decibels in better ear |
| Serious impairment | More than 45 but not more than 60 decibels in better ear |
| Severe impairment | More than 60 but not more than 90 decibels in better ear |
| Category | All with corrections | Percentage impairment | |
| Better eye | Worse eye | ||
| Category-0 | 6/9-6/18 | 6/24 to 6/36 | 20% |
| Category-I | 6/18-6/36 | 6/60 to Nil | 40% |
| Category-II | 6/60-4/60or Field of vision | 110-20 3/60 to Nil | 75% |
| Category-III | 3/60 to 1/60or Field of vision F.C. qt.1ft. to Nil | 100 to Nil | 100% |
| Category-IV | F.C. at 1 ft. to Nilor field of vision 100 | F.C. at 1 ft. to Nil.or Field of vision 100 | 100% |
| One-eyed person | 6/66 | F.C. at 1 ft. to Nil | 30% |
| Sl. No. | Category | Type of impairment | DB level and/or | Speech discrimination | Percentage of impairment |
| 1. | I | Mild Hearing Impairment | DB 26 to 40 dB better ear | 80 to 100% better ear | Less than 40% |
| 2. | I | Moderate Hearing Impairment | 41 to 55 dB in better ear | 80% better ear | 40% - 50% |
| 3. | III | Severe Hearing Impairment | 56 to 70 Hearing Impairment in better ear | 40 to 50 | 50 - 75% |
| 4. | IV | (a) Total deafness | No hearing | No discrimination | 100% |
| (b) Near total deafness | 91 dB & above | No discrimination | 100% | ||
| (c) Profound hearing impairment | In better ear 71 to 91 dB | Less than 40% in better ear | 75% - 100% |
| Category I | No special benefits |
| Category II | Considered for Hearing Aids at free or concessional costs only |
| Category III | Hearing Aids free of cost or at concessional rates. Jobreservation-benefit of special Employment Exchange. |
| Category IV | Hearing Aids-facilities of reservation-special employmentexchange, Special facilities in schools like scholarships.Hearing aids-exemption from 3 languages formula (to Study inrecommended single language). |
1. The estimation of permanent impairment depends upon the measurement of functional impairment, and is not expression of a personal opinion.
2. The estimation and measurement must be made when the clinical condition is fixed and unchangeable.
3. The upper extremity is divided into two component parts, the arm component and the hand component.
4. Measurement of the loss of function of arm component consists in measuring the loss of motion, muscle strength and co-ordinated activities.
5. Measurement of the loss of function of hand component consists in determining the Prehension, Sensation and Strengths. For estimation of Prehension Opposition, lateral pinch, cylinderical grasp spherical grasp and hook grasp have to be assessed as shown in the column of 'prehension component's in the proforma.
6. The impairment of the entire extremity depends on the combination of the functional impairment of both components.
Arm ComponentTotal value of arm component is 90%Principles of Evaluation of range of motion of joints.1. The value of maximum R.O.M. in the arm component is 90%
2. Each of the three joints of the arm is weighed equally (30%)
ExampleA fracture of the right shoulder joint may affect range of motion so that active abduction is 90%. The left shoulder exhibits a range of active abduction of 180%. Hence there is loss of 50% of abduction movement of the right shoulder. The percentage loss of arm component in the shoulder is 50 x 0.30 or 15% loss of motion for the arm component.If more than one joint is involved, same method is applied, and the losses in each of the affected joints are added say :| Loss of abduction of the shoulder | 60% |
| Loss of extension of the wrist | 40% |
| Then, Loss of range of motion for the arm = | (60 x 0.30) + (40 x 0.30) 30% |
1. Strength of muscles can be tested by manual testing like 0-5 grading
2. Manual muscle grading can be given percentage like :
| 0 | ... | 100% |
| 1 | ... | 80% |
| 2 | ... | 60% |
| 3 | ... | 40% |
| 4 | ... | 20% |
| 5 | ... | 0% |
3. The mean percentage of muscle strength loss is multiplied by 0.30
4. If there has been a loss of muscle strength of more than one joint, the values are added as has been described for loss of range of motion.
Principles of Evaluation of co-ordinated activities1. The total value for co-ordinated activities is 90%
2. The different co-ordinated activities are to be tested as given in the proforma
3. Each activity has a value of 9%
Combining values for the Arm ComponentThe value of loss of function of arm component is obtained by combining the values of range of movement, muscle strength and co-ordinated activities, using the combining formula| a =| b (90-a)90 |
| 16.5| 8.3 (90 - 16.5)90| = 23.3% |
| 23.3 +| 90.5 (90 - 23.3)90| = 27.0% |
1. Radial side of thumb (4.8%)
2. Ulnar side of thumb (1.2%)
3. Radial side of each finger (4.8%)
4. Ulnar side of each finger (1.2%)
Principles of Evaluation of StrengthTotal value of Strength is 30%. It includes :1. Grip Strength (20%)
2. Pinch Strength (10%)
Strength will be tested with hand dynamometer or by clinical method (Grip Method) 10% additional weightage to be given to the following factor :1. Infection
2. Deformity
3. Misalignment
4. Contractures
5. Abnormal Mobility
6. Dominant Extremity (4%)
Combining values of the Hand componentThe final value of loss of function of hand component is obtained by summing up values of loss of prehension, sensation and strength.Combining values for the ExtremityValues of impairment of arm component and impairment of hand component are combined by using the combining formula.ExampleImpairment of the arm = 27.0%| 64| 27 (90 - 64)90| = 71.8% |
1. The value of maximum range of movement in the mobility component is 90%
2. Each of three joints, i.e. hip, knee and foot-ankle component is weighed equally 0.30
ExampleA fracture of the right hip joint may affect range of motion so that active abduction is 27°. The left hip exhibits a range of active abduction of 54°. Hence, there is loss of 50% of abduction movement of the right hip. The percentage loss of mobility component in the hip is 50 x 0.30 or 15% loss of motion for the mobility component.If more than one joint is involved, same method is applied and the losses in each of the affected joints are added.| For example : | ||
| Loss of abduction of the hip | = | 60% |
| loss of extension of the knee | = | 40% |
| Loss of range of motion for Mobility component | = | (60x0.30) + (40x0.30)=30% |
1. The value of maximum muscle strength in the leg is 90%
2. Strength of muscles can be tested by manual testing like 0-5 grading
3. Manual muscle grading can be given percentages like
| Grade-0 | = | 100% |
| Grade-1 | = | 80% |
| Grade-2 | = | 60% |
| Grade-3 | = | 40% |
| Grade-4 | = | 20% |
| Grade-5 | = | 0% |
4. Mean percentage of muscle strength loss is multiplied by 0.30
5. If there has been a loss of muscle strength of more than one joint, the values are added as has been described for loss of range of motion.
Combining values for the Mobility ComponentLet us assume that the individual with a fracture of the right hip joint has in addition to 16% loss of motion 8% loss if strength of muscles.Combining ValuesMotion 16%| 16| 8 (90 - 16)90| = 22.6% |
1. Total value of stability component is 90%
2. It is tested by 2 methods -
| (a) | No nerve root involvement, healed | 15 |
| (b) | With persistent pain, with mild motor and sensorymanifestations | 25 |
| (c) | With fusion, healed, no permanent motor or sensory changes | 20 |
| 1. | Operative successful removal of disc, with relief of acutepain, no fusion, no neurologic residual | 10 |
| 2. | Same as (1) with neurological manifestations, persistent pain,numbness weakness in fingers | 20 |
| A. | Compression 25%, involving one or two vertebral bodies, mild,no fragmentation, healed, no neurological manifestations | 10 |
| B. | Compression 50%, with involvement posterior elements, healed,no neurologic manifestation, persistent pain, fusion, indicated | 20 |
| C. | Same as (B) with fusion, pain only on heavy use of back | 20 |
| D. | Total paraplegia | 100 |
| E. | Posterior elements partial paralysis with or without fusion,should be rated for loss of use of extremities and sphincters. |
1. Fracture
| A. | Vertebral compression 25% one or two adjacent vertebralbodies, little or fragmentation, no definite pattern orneurologic changes | 15 |
| B. | Compression with fragmentation posterior elements, persistentpain, weakness and stiffness, headed, no fusion, no lifting over25 pounds | 0 |
| C. | Same as (B), lead with fusion, mild pain, | 25 |
| D. | Same as (B), nerve root involvement to lower extremities,determine additional rating for loss of industrial function toextremities | |
| E. | Same as (C), with fragmentation of posterior elements, withpersistent pain after fusion, no neurologic findings | 35 |
| F. | Same as (C), with nerve root involvement to lower extremitiesrate with functional loss to extremities | |
| G. | Total paraphegia | 100 |
| H. | Posterior elements, partial paralysis with or without fusion,should be rated for loss of use of extremities and sphincters |
2. Neurogenic Low Back Pain-Disc injury.
| A. | Periodic acture episodes with acute pain and persistent bodylist, test, tests for sciatic pain positive, temporary recovery 5to 8 weeks | 5 |
| B. | Surgical excision of disc, no fusion, good results, nopersistent sciatic pain | 10 |
| C. | Surgical excision of disc., no fusion, moderate persistentpain and stiffness aggravated by heavy lifting with necessarymodification of activities | 20 |
| D. | Surgical excision of disc with fusion, activities of liftingmoderately modified | 15 |
| E. | Surgical excision of disc with fusion, persistent pain andstiffness aggravated by heavy lifting, necessitating modificationof all activities requiring heavy lifting | 25 |
| Dorsal spine | ... | 50% |
| Lumbar Spine | ... | 30% |
| Cervical Spine | ... | 20% |
| Cervical Spine | Thoracic Spine | Lumbar Spine | |
| Less than 30% (Mid) | 2% | 5% | 5% |
| 31-60 (Moderate) | 3% | 15% | 12% |
| Above 60 (Severe) | 5% | 25% | 33% |
| Dorsal | ... | 50% |
| Cervical Spine | ... | 30% |
| Lumbar Spine | ... | 20% |
| Less than 20° | 10% |
| 21°-40° | 15% |
| 41°-60° | 20% |
| Above 60° | 25% |
| Normal | - |
| Weak | 5% |
| Paralysed | 10% |
| Normal | Weak | Paralyzed | |
| Flexors | 0 | 5% | 10% |
| Extensors | 0 | 5% | 10% |
| Rotators | 0 | 5% | 10% |
| Side bending | 0 | 5% | 10% |
1. In case of multiple amputees, if the total sum of percentage permanent physical impairment is above 100%, it should be taken as 100%.
2. Amputation at any level with uncorrectable inability to wear and use prosthesis should be given 100% permanent, physical impairment.
3. In case of amputation in more than one limb percentage of each limb is counted and another 10% will be added but when only toes or fingers are involved only another 5% will be added.
4. Any complication in form of stiffness, neuroma, infection etc. has to be given a total of 10% additional weightage.
5. Dominant upper limb has been given 4% extra percentage.
Upper Limb Amputations :| Percentage permanent physical impairment and lossof physical function of each limb | ||
| 1. | Fore-quarter amputation | 100% |
| 2. | Shoulder Disarticulation | 90% |
| 3. | Above Elbow to upper ⅓ of arm | 85% |
| 4. | Above Elbow upto lower ⅓ of arm | 80% |
| 5. | Elbow disarticulation | 75% |
| 6. | Below elbow upto upper ⅓ of forearm | 70% |
| 7. | Below elbow up to lower ⅓ of forearm | 65% |
| 8. | Wrist disarticulation | 60% |
| 9. | Hand through carpal bones | 55% |
| 10. | Thumb through C.M. or through 1st MC joint | 30% |
| 11. | Thumb disarticulation through metacarpophalengeal jointthrough proximal phalanx | 25% |
| 12. | Thumb disarticulation through inter phalangeal joint orthrough distal phalanx | 15% |
| Index Finger | Middle Finger | Ring Finger | Little Finger | ||
| (1.5%) | (5%) | (3%) | (2%) | ||
| 13. | Amputation through proximal phalanx or disarticulation throughPIP joint | 15% | 5% | 3% | 2% |
| 14. | Amputation through middle phalanx or disarticulation throughPIP joint | 10% | 4% | 2% | 1% |
| 15. | Amputation through distal phalanx or disarticulation throughDIP joint | 5% | 2% | 1% | 1% |
| 1. | Hind quarter | 100% |
| 2. | Nip Disarticulation | 90% |
| 3. | Above knee upto upper ⅓ of thigh | 85% |
| 4. | Above knee upto lower ⅓ of thigh | 80% |
| 5. | Through knee | 75% |
| 6. | B.K. upto 8 cm | 70% |
| 7. | B.K. upto lower ⅓ of thigh | 60% |
| 8. | Through ankle | 55% |
| 9. | Syme's | 50% |
| 10. | Upto mid-foot | 40% |
| 11. | Up to fore-foot | 30% |
| 12. | All toes | 20% |
| 13. | Loss of first toe | 10% |
| 14. | Loss of second toe | 5% |
| 15. | Loss of third toe | 4% |
| 16. | Loss of fourth toe | 3% |
| 17. | Loss of fifth toe | 2% |
1. Assessment in neurological conditions is not the assessment of disease but it is the assessment of the effects i.e. clinical manifestation.
2. Any neurological assessment has to be done after six months of on set.
3. These guidelines will only be used for Central and upper motor neuron lesions.
4. Proforma A & B will be utilized for assessment of lower motor neurn lesions, muscular disorders and other locomotor conditions.
5. Total percentage of physical impairment in neurological conditions will not exceed 100%.
6. In the mixed cases the highest score will be taken into consideration. The lower score will be added to it and calculations will be done by the formula.
| a +| b (100 - a)100 |
7. Additional rating of 4% will be given for dominant upper extremity,
8. Additional 10% has been given for sensation in each extremity, but the maximum total physical impairment will not exceed 100%.
Motor System Disability| Disability Rate | |
| Monoparesis monoplegia | 25% |
| Hemi paresis | 50% |
| Para paresis | 75% |
| Paraplegia | 100% |
| Hemiplegia Quadriparesis | 75% |
| Quadriplegia | 100% |
| Anaesthesia | Disability Rate |
| Rypoaesthesia Par aesthesia | Each limb 10% |
| For involvement of hand/hands | 25% |
| Foot/meet |
1. Assessment in neurological conditions is not the assessment of disease but it is assessment of the effects, i.e. clinical manifestation.
2. Any neurological assessment has to be done after six months of onset
3. These guidelines will only be used for assessment of lower motor neuron lesions.
4. Proforma A & B will be utilized for assessment of lower motor neuron lesions, muscular disorders and other locomotor conditions.
5. Total percentage of physical impairment in neurological conditions will not exceed 100%.
6. In the mixed causes the highest score will be taken into consideration. The lower score will be added to it and calculations will be done by the formula.
| A +| B (100 - a)100 |
7. Additional rating of 4% will be given for dominant upper extremity.
8. Additional 10% has been given for sensation in each extremity, but the maximum total physical impairment will not exceed 100%
Speech Disability| Disability Rate | |
| Mild | 25% |
| Moderate | 50% |
| Severe | 75% |
| Very Severe | 100% |
1. Modified New York Hear Association subjective classification should be utilized to assess the functional disability.
2. The physician should be alert to the fact that patients who come for disability claims are likely to exaggerate the symptoms. In case of any doubt patients should be referred for detailed physiological evaluation.
3. Disability evaluation of cardio pulmonary patients should be done after full medical, surgical and rehabilitative treatment available, because most of these diseases are potentially treatable.
4. Assessment of a cardio pulmonary impairment should also be done in disease which might have associated Cardio Pulmonary problems e.g. amputees, myopathies etc.
The proposed modified classification is as follows :| Group 0 :... | A patient with cardio pulmonary disease who is a symptomatic(i.e. has no symptoms of breath-lessens palpitation, palpitation,fatigue or chest pain). |
| Group 1 :... | A patient with cardio pulmonary disease who becomessymptomatic during his ordinary physical activity but has mildrestriction (25%) of his ordinary physical activities. |
| Group 2 :... | A patient with cardio pulmonary disease who becomessymptomatic during his ordinary physical activity and has 25.50%restriction of his ordinary physical activity. |
| Feeble-minded | Moron |
| High Grade defect | IQ 50-70 |
| Mild mental sub normality |
| (i) | Moderate mental retardation Imbecile IQ 35-49 | Moderate mental sub normality |
| (ii) | Severe mental retardation IQ 20-34 | Severe mental sub normality |
| (iii) | Profound mental retardation Idiocy IQ under 20 | Profound mental sub normality |
| MemberMedical Boardwith seal & date | MemberMedical Boardwith seal & date | Specialist in **MemberMedical Board with seal &date |
1. It shall utilize the grants received from Central/State Government and other sources for which it was sanctioned.
2. It shall maintain accounts and records of the Institution/Organisation/ Centre properly and furnish report and returns as required by the Government to the Women & Child Development Department.
3. It shall maintain records of all assets acquired wholly or substantially out of the grants received from different sources and the copy of such records shall be sent to the Women & Child Development Department every year by 10th April showing position as on 31st March of the proceeding year. Such assets shall not be disposed of, encumbered or utilized for the purpose other than those for which grants were given without prior sanction of Government.
4. The Scheme/Project shall be opened for audit by the auditors of the State Government/Central Government/A.G., Orissa.
5. It shall provide immediate access to the Institution/Centre and facility of inspection including inspection of records and accounts by the competent authorities of the Central/State Government where necessary.
6. It must obey the terms and conditions of the schemes under which the project is running with the financial assistance from Central/State Government.
7. It shall possess infrastructure in the form of machinery/equipments required for the project.
8. It shall preferably possess professionals/technical expertise required in the form of professionally qualified staff from recognized courses.
9. It shall ensure safety of the beneficiaries/inmates/trainees and prevent them coming under the influence of anti-social persons.
10. It shall take proper care of the boarders/inmates/beneficiaries in the event of sickness.
11. It shall take responsibilities for construction of ramps in the Institution/ Centre and also for barrier free access for the persons with disabilities.
12. It shall engage maximum number of disabled persons in the center. These people alongwith S.C./S.T./O.B.C. candidates be engaged in the center on the lines of instructions of the Central/ State Government.
13. In special schools reasonable facilities for vocational education and training shall be provided.
14. It shall not discriminate in treating the beneficiaries/trainees/inmates on the grounds of religion, language, caste or creed.
15. It shall take reasonable care of the beneficiaries/trainees/inmates and maintain the premises of the Institution/Center/School/Organization in hygienic condition and in a state of good repair.
16. The beneficiaries/inmates/trainees shall be provided with facilities like accommodation, recreation, nutrition food, bedding and clothing and other facilities for their standard living.
17. The Organization/Institution shall adhere to the instruction of Govt. (Central or State) on the subject issued from time to time.
Form DPER I[See Rule 39]Quarterly return to be submitted to the Special Employment Exchange for the quarter ending.......Name & Address of the Employer..........................................................................................................................................................................................................................................................................................Whether - (Head Office) ........................................................(Branch Office).................................................................Nature of Business/Principal activity.......................................1. (a) Employment
Total number of persons including working proprietors/partners/commission agents/contingent paid and contractual workers, on the pay rolls of the Establishment excluding part-time workers and apprentices. (The figures should include every person whose wage or salary is paid by the establishment)| On the last working day of the previous quarter | On the last working day of the quarter underreport | |
| Men with disabilityWomen with disability | ||
| Total |
2. Vacancies : Vacancies carrying total emoluments of Rs. 60/- or over per month and of over three months duration.
| Occurred | NotifiedLocal Spl. Emp. G.E.E. Exchange | Filled | Sources(Describe the source from which filled) | |
| 1 | 2 | 3 | 4 | 5 |
3. Manpower Shortages
Vacancies/Posts unfilled because of shortage of suitable applicants| Name of the occupation or Designation of the post | Number of unfilled vacancies/posts | ||
| Essential Qualification | Essential Experience | Experience Not necessary | |
| (1) | (2) | (3) | (4) |
1. Total number of persons on the pay rolls of the establishment on (Specify date). (This figures should include every person whose wage or salary is paid by the establishment). (Separate figures for men with disability and women with disability may be given)
2. Occupational classification of all employees as given in item-1 above.
(Please give below the number of employees in each occupation separately)| Occupation | Number of employees | ||||
| Use exact term such as engineer (Mechanical) : Teacher Men Women Total Please (Domestic science/Mechanical); Officer on duty give as far as (actuary); Assistant Director (Metallurgist); Scientific disability possible approximate Asst. (Chemist) Research Officer (Economist); Instructor number of vacancies (Carpenter); Supervisor (Tailor), Fitter (Internal combustion in each occupation, engine); Inspector (Sanitary); Superintendent (Office); You are likely to fill Apprentice (Electrician) up during the next calendar year due to retirement. | |||||
| (1) | (2) | (3) | (4) | (5) | |
| Total |
1. Name and address of the employer.......................................
2. Whether Head office .....................................................
Branch Office ...............................................3. Nature of business/principal activity..................................
4. Total number of persons on the pay roll of the establishment (This figure should include every person whose wage or salary is paid by the establishment).
5. Total number of disabled persons (Disability wise) on the pay roll of the establishment. (This figure should include every person with disability whose wage or salary is paid by the establishment).
6. (a) Occupational qualification of all employees as given in item 5 above (Please give below the number of employees in each occupation separately).
| Occupation | Number of employees | ||||
| Use exact term such as engineer (Mechanical); teacher MenWomen Nature (Domestic/Science); Officer on duty (Actuary);extent of Assistant Director (Metallurgist); Scientific Assistant(Chemist) Disability Research Officer (Economist); Instructor(Carpenter); Supervisor (Tailor); Fitter (Internal Combustionengine); Inspector (Sanitary); Superintendent (Office);Apprentice (Electrician) | |||||
| (1) | (2) | (3) | (4) | (5) | |
| Total |
7. Vacancies : Carrying total emoluments of Rs. 60 or over per month and of over three months duration.
| Number of vacancies, which come within thepurview of the Act | |||
| Occurred | NotifiedLocal Spl. Emp. G.E.E Exchange | FilledSources(Describe the source from which filled) | |
| TOTAL |
8. Manpower Shortages
Vacancies/posts unfilled because of shortage of suitable applicants| Name of the occupation or Designation of the post | Number of unfilled vacancies/posts | ||
| Essential Qualification | Essential Experience | Experience Not necessary | |
| (1) | (2) | (3) | (4) |