Section 58(1) in M.P. Rights of Persons with Disabilities Rules, 2017
(1)There shall be constituted by the State Government a State Fund for welfare and rehabilitation of persons with disabilities and there shall be credited thereto-(a)all sums received by way of grant, gifts, donations, benefactions, bequests or transfers;(b)all sums received from the State Government including grant-in-aid,(c)all sums from such other sources as may be decided by the State Government
