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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(13) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

(13)For best accessible website: - (a) There shall be a total of 3 awards in this category. One award each shall be given to an eligible (i) Government organization, (ii) Public Sector Undertaking / Autonomous / Local Govt. Body and (iii) Private /Non-governmental Organization, who shall be having their websites accessible to the persons with disabilities.
(b)The applicants shall be assessed with following criteria:
i) It meets level AA of WCAG 2.0 guidelinesii) The person with visual disability can use a screen reader softwareiii) Persons who have difficulty in using a mouse can use voice recognition software which enables working on computer with verbal commandsiv) It has facilities to change the size and spacing of the textv) It has facilities to change the colour scheme of the textvi) Can the website be accessed through mobile phonevii) Is website updated regularly
(c)The applications shall be invited in the prescribed format attached at Annexure-N