Section 11 in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1999
11. Interpretation.
- If any question arises as to the interpretation of these rules, the State Government shall decide the same.Form DPER-I[See Rule 7(1)](Disabled Persons Employed Return)Quarterly return to be submitted to the Special Employment Exchange for the quarter ending ___________________________________Name and Address of the Employer ______________________________Whether - Head Office _________________________________________Branch Office _______________________________________________Nature of business/principal activity ______________________________
