Section 21(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(1)A complaint containing the following particulars shall be presented by the complainant in person or by his agent to the State commissioner or be sent by registered post addressed to the State commissioner :-(i)the name, description and the address of the complainant;(ii)the name, description and the address of the opposite party or parties, as the case may be, so far as they can be ascertained;(iii)the facts relating to complaint and when and where it arose;(iv)document in support of the allegations contained in the complaint and;(v)the relief, which the complainant claims.
