Section 10 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
10. Authority to issue disability certificate on Specified disabilities.
(1)The Medical Authorities and certifying Authorities to issue disability certificate shall be as specified in Schedule-II.(2)The disability certificate may be obtained by the persons with disabilities residing anywhere in the State, from any of the Certifying Authority specified in Schedule-II.(3)In cases where the Government of India has issued guidelines on the composition of medical and certifying authorities or appellate authorities, competent to evaluate and assess specific disabilities or the method of such assessments, such guidelines shall be followed, unless specifically exempted by the Government, notwithstanding anything listed in the Schedule II.
