Section 40 in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996
40. Submission of returns
.-(1) An employer shall furnish to the local Special Employment Exchange quarterly returns in Form DPER-I and biennial returns in Form DPER-II, as may be amended from time to time.(2)Quarterly returns shall be furnished within thirty days of the due dates, namely, 31st March , 30th June, 30th September and 31st December.(3)Biennial returns shall be furnished within thirty days of the due date as notified in the Official Gazette.
