Section 66 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
66. Appropriate Governments and local authorities to undertake rehabilitation .-(1) The appropriate Governments and the local authorities shall within the limits of their economic capacity and development undertake or cause to be undertaken rehabilitation of all persons with disabilities.
(2)For purposes of sub-section (1), the appropriate Governments and local authorities shall grant financial assistance to non-Governmental Organisations.(3)The appropriate Governments and local authorities while formulating rehabilitation policies shall consult the non-Governmental Organisations working for the cause of persons with disabilities.
