Section 3(2) in The Rights of Persons with Disabilities Rules, 2017
(2)If the head of the Government establishment or a private establishment employing twenty or more persons receives a complaint from an aggrieved persons regarding discrimination on the ground of disability, he shall -(a)initiate action in accordance with the provisions of the Act; or(b)inform the aggrieved person in writing as to how the impugned act or omission is a proportionate means of achieving a legitimate aim.
