Section 5 in M.P. Rights of Persons with Disabilities Rules, 2017
5. Protection of persons with disability from abuse, violence, exploitation and disaster.
(1)If any person with disability is found victim of abuse, violence or exploitation, the State Government shall provide facilities of security and rehabilitation through Government/non-Government institutions.(2)The State Government and District Disaster Management Authority shall be responsible for the protection and safety of persons with disability at the time of disaster.
