Section 12 in M.P. Rights of Persons with Disabilities Rules, 2017
12. Reservation for employment.
(1)There shall be 6 percent reservation for employment to the persons with disabilities in each Government establishment. The reservation shall be for the following categories, namely :-(a)Blindness and low vision.(b)Deaf and Hard of hearing.(c)Locomotion disability including cerebral palsy, leprosy cured dwarfism, acid attack victims and muscular dystrophy.(d)autism intellectual disability, specific learning disability and mental illness.(e)multiple disabilities from amongst persons under clause (a) to (d) including deaf-blindness in the post identified for each disabilities.(2)The General Administration Department of the State Government shall issue detail instruction to all departments for taking necessary action in this respect.
