Section 8(4) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013
(4)For best individual - (a) Two National Awards shall be given to individuals (one each to professional and non-professional) working for the cause of the persons with specified disabilities.(b)Awards shall be presented to the individual who has rendered best work in a year for the cause of the disabled in a particular year. Eminence of individual shall be determined on the following basis:-i) The organization in which he/she works considers him/her as outstanding.ii) He/she has been responsible for initiating new program or services in the last 10 years resulting in benefiting the people with disabilities particularly in rural areas.iii) Paid officers of the Institution shall not be eligible for selection. However, paid workers/officers of the NGOs working for the cause of the disabled could be eligible.iv) His/her contribution should be outstanding in the areas of disabled welfare / rehabilitation / education / training etc.v) His/her contribution in developing rehabilitation model for Community Based Rehabilitation and replicating the same in the inaccessible rural areas.vi) Outstanding person championing the welfare and overall development of the disabled and sensitizing the community regarding rights and equal opportunities for the disabled.vii) The quality of the work performed by the individual in the cause of the disabled and its significance for the cause shall also be given due weight-age.viii) He/she has outstanding professional achievements to his/her credit.(c)The applications shall be invited in the prescribed format attached Annexure-D.
