Section 17(2) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(2)The District-Level committee on disability shall perform the following functions, namely:-(a)advise the District authorities on matters relating to rehabilitation and empowerment of persons with disabilities.(b)monitor the implementation of the provisions of the Act and the Rules made there under by the District authorities.(c)assist the District authorities in implementation of schemes and programmes of the Government for empowerment of persons with disabilities.(d)look into the complaints relating to non implementation of the provisions of the Act by the District authorities and recommend suitable remedial measures to the concerned authority to redress such complaints.(e)look into the appeal made by the employees of Government establishments aggrieved with the action taken under sub-section (4) of Section 23 of the Act and recommend appropriate measures.(f)any other functions as may be assigned by the Government.
