Section 10 in The Rights of Persons with Disabilities Rules, 2017
10. Manner of maintenance of register of complaints by the Government establishments.
(1)Every Government establishment shall appoint an officer not below the rank of a Gazetted Officer as Grievance Redressal Officer:Provided that where it is not possible to appoint any Gazetted Officer, the Government establishment may appoint the senior most Officer as a Grievance Redressal Officer.(2)The Grievance Redressal Officer shall maintain a register of complaints of persons with disabilities with the following particulars, namely:-(a)date of complaint;(b)name of complainant;(c)name of the person who is enquiring the complaint;(d)place of incident;(e)the name of establishment or person against whom the complaint is made;(f)gist of the complaint;(g)documentary evidence, if any;(h)date of disposal by the Grievance Redressal Officer;(i)details of disposal of the appeal by the district level committee; and(j)any other information.
