Section 9 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
9. Change of Address.—
If a Member changes his address, he shall notify his new address to the Member-Secretary, who shall thereupon enter his new address, in the official records (but if he fails to notify his new address, the address in the official records shall for all purposes be treated as his correct address).
