Section 12(3) in The Board of the Trust Regulations, 2001
(3)In the case of considering the institution as a guardian, the institution must be [registered and be capable of providing care of the person with disability.] [Substituted 'registered under a law and be capable of providing care of the person' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).]
