Section 3 in The Rights of Persons with Disabilities Rules, 2017
3. Establishment not to discriminate on the ground of disability.
(1)The head of the establishment shall ensure that the provision of sub-section (3) of section 3 of the Act are not misused to deny any right or benefit to persons with disabilities covered under the Act.(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.(3)If the aggrieved person submits a complaint to the Chief Commissioner or State Commissioner for Persons with Disabilities, as the case may be, the complaint shall be disposed of within a period of sixty days:Provided that in exceptional cases, the Chief Commissioner or State Commissioner may dispose of such complaint within thirty days.(4)No establishment shall compel a person with disability to partly or fully pay the costs incurred for reasonable accommodation.
