Section 10(2) in The Rights of Persons with Disabilities Rules, 2017
(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.
