Section 10(2) in Punjab Rights of Persons with Disabilities Rules, 2019
(2)Every application made under sub-rule (1) shall be accompanied with: -(a)documentary evidence of work in the area of disability;(b)the Constitution or bye laws or regulations governing the Institution;(c)audited statement and details of grants received in the last three years, preceding the date of application;(d)A statement regarding total number of persons employed in the Institution along with their respective duties;(e)the number of professionals employed in the Institution;(f)a statement regarding qualifications of the professionals employed by the Institution; and(g)the proof of residence of the applicant.
