Section 42(5) in The Rights of Persons with Disabilities Rules, 2017
(5)The Fund shall be utilized for the following purposes, namely:-(a)financial assistance in the areas which are not specifically covered under any scheme and programme of the Central Government or are not adequately funded under any scheme or programme of the Central Government;(b)for the purpose of implementation of the provisions of the Act;(c)administrative and other expenses of the Fund, as may be required to be incurred by or under this Act; and(d)such other purposes as may be decided by the governing body.
