Section 43 in M.P. Rights of Persons with Disabilities Rules, 2017
43. Functions of the District Level Committee.
- The District Level Committee shall function as under :-(i)To approve the annual scheme of disabled welfare of the districts.(ii)To update information regarding persons with disability on samagra portal.(iii)To review the Udid card issued to persons with disability in the district.(iv)To review the beneficiaries under the various schemes related to persons with disability.(v)To ensure appointment of persons with disability in Government service in accordance with the reservation.(vi)To upload the facilities provided to the persons with disability on sparsh samagra portal.(vii)To review the functioning of non-Governmental institutions working in the field of disable welfare in the district.(viii)Quarterly review the activities of various departments related to this Act.(ix)To review the progress of education of disabled students and to solve their problems;(x)To review the annual work plan of district disabled rehabilitation centre;(xi)To review and resolve the problem to create barrier free atmosphere in time limit.(xii)To review early identification, intervention and treatment.(xiii)To review the utilization of budget allotted for the persons with disability and to review audit.(xiv)To review the work entrusted from time to time by the State Government.
