Section 5 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
5. Disability certificate.
(1)The Medical Board constituted under Rule 4 after due examination, shall give a permanent disability certificate in cases of those permanently disabled where there are no chances of variation in the degree of disability.(2)Wherever there is any chance of variation in the degree of disability, the Medical Board will indicate the period of validity in the certificate.(3)No refusal of disability certificate shall be made unless an opportunity is given to the applicant of being heard.(4)On representation by the applicant, the Board may review its decision having regard to all the facts and circumstances of the case and pass such order in the matter as it deem fit.
