Section 8 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
8. Application and grant of certificate of registration.
(1)Every application for a certificate of registration shall be made to the Commissioner for Welfare of the Differently Abled in Form-III in Schedule-I through District Differently Abled Welfare Officer along with his inspection report and specific recommendations.(2)No certificate of registration shall be granted under sub-section (2) of Section 51 of the Act unless the institution with respect to which an application has been made is in a position to provide such facilities and meet such standards as given in Form-IV in Schedule-I.(3)A certificate of registration may be granted in Form-V in Schedule-I for a period not exceeding three years.(4)An application for renewal of a certificate of registration shall be made in Form-III in Schedule-I not less than sixty days before the expiry of the period of validity:Provided further that the competent authority may consider application for renewal of the certificate of registration after sixty days but not later than one hundred and twenty days, if he is satisfied that sufficient reasons has been provided for such delay.(5)If the application for renewal of certificate of registration is made before its expiry as specified in the proviso to sub-rule (4), the certificate of registration shall continue to be in force until orders are passed on the application and the certificate of registration shall be deemed to have expired, if application for its renewal is not made within sixty days as specified in the said provision.(6)Every application made under sub-section (1) or sub-section (5) of Section 51 of the Act shall be disposed of by competent authority within thirty days from the date of receipt of application.
