Section 27 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
27. Appropriate Governments and local authorities to make schemes and programmes for non-formal education, etc .-The appropriate Governments and the local authorities shall by notification make schemes for-
(a)conducting part-time classes in respect of children with disabilities who having completed education up to class fifth and could not continue their studies on a whole-time basis;(b)conducting special part-time classes for providing functional literacy for children in the age group of sixteen and above;(c)imparting non-formal education by utilizing the available manpower in rural areas after giving them appropriate orientation;(d)imparting education through open schools or open universities;(e)conducting class and discussions through interactive electronic or other media;(f)providing every child with disability free of cost special books and equipments needed for his education.
