Section 6 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
6. Certificate issued under rule 4 to be generally valid for all purposes. —
A certificate issued under rule 4 shall render a person eligible to apply for facilities, concessions and benefits admissible under schemes of the Government and of Non-Governmental Organizations funded by the Government, subject to such conditions as may be specified in relevant schemes or instructions of Government, etc., as the case may be.
