Section 42 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
42. Persons employed if disabled later.
- Persons already in employment of the establishment including the Government Departments, who acquired disability, shall also be entitled to relaxation of physical and medical examination, if any provided in the relevant service rules and may be absorbed or adjusted on any other alternative post to which he is eligible with the approval oi the State Government.
