Bare Acts Live

The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

Published vide Notification No. 17963-HW-2-A-40/03-WCD, dated 28th August, 2003, Orissa Gazette Extraordinary No. 1370 dated 5.9.2003

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Chapter I

Preliminary

(a) "Act" means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995;

(b) "Chairperson" means a Chairperson appointed under the Act;

(c) "Form" means a form appended to these rules;

(d) "Government" means the State Government of Orissa;

(e) "Member" means a Member of the State Co-ordination Committee appointed under the Act;

(f) "Member-Secretary" means a Member-Secretary appointed under the Act;

(g) "Notification" means notification published in the official gazette;

(h) "Rules" means rules made under the Act;

(i) "Section" means a section of the Act;

(j) "Special Employment Exchange" means Special Employment Exchange, Special Cell in normal employment exchange and such employment exchange which are notified as special employment exchanges;

(k) "Vice-Chairperson" means a Vice-Chairperson appointed under the Act; and

(l) "Year" means the financial year commencing on the first day of April.

Chapter II

Guidelines for evaluation of various disabilities

Chapter III

The State Co-ordination Committee

(b) Where a meeting of the State Co-ordination Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available in the city, town, or other place where the meeting which is adjourned was scheduled to be held, either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.

(c) Where a meeting of the State Co-ordination Committee is adjourned not from day to day but from the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in Sub-rule (4).

(b) Where a meeting of the State Co-ordination Committee is adjourned under Sub-rule (2) above for want of quorum not to the following date with sufficient gap notice of such adjourned meeting shall be given to all the members as provided in Sub-rule (4) of Rule 11.

Chapter IV

The State Executive Committee

(b) Where a meeting of the State Executive Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available in the city, town or other place where the meeting which is adjourned is scheduled to be held, either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.

(c) Where a meeting of the State Executive Committee is adjourned not from day to day but from the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in Sub-rule (5).

(b) Where a meeting of the State Executive Committee is adjourned under Sub-rule (2) above for want of quorum not to the following date but to another date, notice of such adjourned meeting shall be given to all the members as provided in Sub-rule (5) of Rule 22.

Chapter V

Employment

Note. - Principle followed for computation of vacancies in Group 'C' and 'D' posts shall be applicable mutatis and mutandis for computation of vacancies in Class II Gazetted posts and specially declared Gazetted posts.

1. Name and address of the employer;

2. Telephone number of the employer, if any;

3. Nature of vacancy;

(a) Type of workers required (Designation);

(b)(i) Description of duties;

(ii) Physical requirements (i.e. job involves, visual accuracy, frequent movement/walking, continuous long hours sitting, etc.);

(c) Qualification requires;

(i) Essential;

(ii) Desirable;

(d) Age limits, if any;

(e) Whether women are eligible ?

4. Number of vacancies : Reserved for physically handicapped persons/ Orthopaedically Visually handicapped/Hearing handicapped;-

(a) Regular;

(b) Temporary;

5. Pay and allowances;

6. Place of work (name of town/village and Districts in which it is situated)

7. Probable date by which the vacancy will be filled up;

8. Particulars regarding interview/test of applicants;

(a) Date of interview/test;

(b) Time of interview/test;

(c) Place of interview/test;

(d) Designation and address of the person to whom applicants should report.

9. Any other relevant information - The vacancies shall be renotified in writing to the Vocational Rehabilitation Centre for Handicapped, Orissa, Bhubaneswar and the Special Employment Exchange/Cell, if there is any change in particulars already furnished to the Special Employment Exchange/Cell and Vocational Rehabilitation Centre for Handicapped under this rule.

Chapter VI

Recognition of Institutions for Persons with Disabilities

(i) The Organisation had furnished misleading and incorrect information/ statement while applying for the same;

(ii) The organization has violated any provision of these rules;

(iii) The activities of the Organization are not satisfactory.

Chapter VII

Commissioner for Persons with Disabilities

(a) The name, description and the address of the complainant;

(b) The name, description and the address of the opposite party or parties, as the case may be, so far as they can be ascertained;

(c) The facts relating to complaint and when and where it arose;

(d) Document in support of the allegations contained in the complaint and;

(e) The relief, which the complainant claims.

(a) Names of officers or staff of the Commissioner and a chart showing the organizational set up;

(b) The functions, which the Commissioner has been, empowered under Sections 61 and 62 and the highlights of the performance in this regard;

(c) The main recommendations made by the Commissioner;

(d) Progress made in the implementation of the Act - Districtwise; and

(e) Any other matter deemed appropriate for inclusion by the Commissioner.

Annexure A

(To be published in the Gazette of India, Part-1, Section I)

No. 4-2/83-HW.-III

Government of India

Ministry of Welfare

[See Rule 3]

Dated : 6th August, 1986

1. Visually handicaps

2. Locomotor handicaps

3. Speech & hearing handicaps -

4. Mental handicaps

(ii) The State Governments/UT Admn. may constitute the medical boards indicated in para 4 above immediately.

Annexure B

[See Rule 35]

Government of Orissa

General Administration Department

Resolution

No. 15338/GA., dated Bhubaneswar, the 4th May, 1981

Category of handicapped	Percentage of reservation
1. The Blind	1%
2. The Deaf	1%
3. The Orthopaedically handicapped	1%

Annexure C

[See Rule 35]

Government of Orissa

General Administration Department

Resolution

Bhubaneswar, dated the 16th July 1982

Annexure D

[See Rule 35]

Registered No. 0.14

The Orissa Gazette Extraordinary Published by Authority No. 155 Cuttack, Wednesday, February 12, 1997/MAGHA 23, 1918

No. 748 SC-2R/1-31/96-Gen.,

Government of Orissa General Administration Department

Resolution

The 10th January, 1997

Annexure E

[See Rule 35]

Government of Orissa

General Administrative Department

Corrigendum

Bhubaneswar, dated the 13th October, 1997

Annexure F

[See Annexure B]

(a) Total absence of sight

(b) Visual acuity not exceeding 6/60 or 20/200 (Snellan) in the better eye with correcting lenses

(c) Limitation of the field of vision subtending an angle of 20 degrees or worse.

Jobs in the Group Class III and Class IV Posts and Services Suitable for the Physically Handicapped

(a) Upper Extremities

(i) Major Defects : Accounts Clerks (U) Copyholders (U) Office Clerk (U-A) Office Superintendents (U) Peon (U) Proof readers (U), Receptionists (II), Stamp Vendors (Postal) Water men (U).

(ii) Minor Defects: Caretaker (A), Choukidars (A), Copyholder Messengers, Daftaries Documentation Assistants (A), Editorial Asst. (A) Gardeners Farasis Gestener Operators Junior Engineers (Civil), Key Punch Operators (A), Laboratory Asst. (Chemical), Laboratory (Clinical), Library Clerk (A), Liftmen (A), Metreaders Office Clerk, Office Superintendents Peons, Photographic Retouches Peons, Proof Readers, Receptionists, Research Investigators Retiring Room Attendants Salesmen (Shop) (A) Scientific Assistants Security Guards (A), Store Keepers (A) Statistical Assistants, Sub-post Master, Sweepers Teachers (Primary), Telegraph Messengers Technical Assistants Telephone Operators (A), Time Keepers (A), Translators (A), Typists (A), Waiting Room Attendants Water Men Ward Boy/Ayahs (A), Wireless Operators (A).

(b) Lower Extremities

(i) Major Defects : Accounts Clerks, Computers. Copy-holders, Editorial Assts., Head Compositors (A) Junior Engineers (Civil) (Only designations) Key Punch Operators, Lift Men Office Clerks, Office Superintendent Plain cars Projectionists (A-MNR) Proof Readers, Radio Technicians Receptionist Stenographers Stamp Vendors (Postal) Sub-post Masters, Telephone Operators, Telex Operators, Translators Typists.

(ii) Minor Defects Architectural Assistants (A-MNR) Book Binders Caretakers (A-MNR), Documentation Assistants (A-MNR), Carpenter (A), Cashier (A) Compounder, Choukidars (A-MNR), Commercial Artists, Daftaries (A-MNR) Dressers Draftsmen, Ferro Printers, Farashs, Gestener Operators, Instrumentationist Staff Artists (MNR), Laboratory Assistants (Chemical), Laboratory Assistants (Clinical) Librarians (Junior) (A-MNR), Library Clerks (A-MNR), musicians (Staff artists) (MNR), Packers, Peons (MR), Photographers (MNR), Photographic Retouches.

Retiring Room Attendant (MNR), Salesman (Shop) (MR), Statistical Assistants (MNR), Sweepers (MNR), Teachers (Deaf), Teachers (Primary) Technical Assistants (MNR), Time-keepers, (A) Tracers, Vehicle Cleaner (MNR), Waiting Room Attendants (MNR), Waterman, Wireless Operators.

Note 1 : Jobs which can also be performed by those having deformities can be performed by these having minor deformities, job which can be performed by Deaf can be performed by partially Deaf also, Jobs which can be performed by Blind can be performed by partially blind also.

Note 2 : There would be upper of jobs in each occupational group - These have not been given separately. For example, Office Clerks includes Lower Division Clerks includes and Upper Division Clerks, Stenographers include Junior and Senior Stenographers.

Annexure G

[See Annexure A]

Combined Report of the three Commodities recommending Uniform set of definitions, authorities for certification and standard tests for Visual, Hearing and Speech & Locomotor disabilities

(i) Impairment - An impairment is a permanent or transitory or psychological, or anatomical loss and/or abnormality. For example a missing or effective part, tissue organ or "Mechanicism" of the body, such as an amputated limb, Paralysis after polio, myocardial infraction, cerebrovascular thrombosis, restricted pulmonary capacity, diabetes myopia, disfigurement, mental retardation, hypertension, perceptual disturbance.

(ii) Functional limitation - Impairment may cause functional limitations which are to partial or total inability to perform those activities necessary for motor sensory, or mental functions within the range and manner of which a human being is normally capable such as walking, lifting loads, acing, speaking, hearing, reading, writing, counting taking interest in and making contact with surrounding. A functional limitation may last for a short time a long time be permanent or reversible. It should be quantitable whenever possible, limitations may be described, as "progressive" or regressive".

(iii) Disability - Disability is defined as an existing difficulty in performing one or more activities which in accordance with the subjects sex and mortuaries social role, are generally accepted as essential, basis components of daily living such as self-care social relations and economic activity. Depending in part on the duration of the functional limitation disability may be short-term, long-term or permanent.

(i) Temporary total disability is that period in which the affected person is totally unable to work. During this time he may receive orthopaedic, opthamologic auditory or speech or any other medical treatment.

(ii) Temporary partial disability is that period when recovery has reached the stage of improvement so that person may begin some kind of gainful occupation.

(iii) Permanent disability applies to permanent damage or loss of use of some part/parts of the body after the stage of maximum improvement from any medical treatment has been reached and the condition is stationery. The classifications and various concessions being recommended are for the permanent disability only.

Guidelines for evaluation & Categorization of visual disabilities are given in Annexure J

* Evaluation & Assessment of Orthopaedic Disabilities - Annexure L

* The Authorities to give certification

* Concessions/Facilities which may be offered to Disabled Persons

(a)	Mild	less than 40%
(b)	Moderate	40% & above
(c)	Severe	75% & above
	Profound/total	100%

Annexure H

[See Annexure G]

Composition of Committees to recommend standard definitions of Disabilities

Annexure I

[See Annexure G]

(a) Total absence of sight,

(b) Visual acuity not exceeding 6/60 of 20/200 (Snellen) in the better eye with correcting lenses,

(c) Limitation of the field of vision substending and angle of degree or worse.

Annexure J

[See Annexure G]

Visual Impairment disability Categories basis on its severity and proposed disability percentages

Annexure K

(a) When there is only an island of hearing present in one or two frequencies in better ear, it should be considered as total loss of hearing.

(b) Wherever there is no response (NR) at any of the 3 frequencies (500,1000,2000 Hz) it should be considered as equivalent to 130 dB loss for the purposes of classification of disability and in arriving at the average. This is based on the fact that maximum intensity limits in most of the Audiometers is 110 dB's and some audiometers has additional facilities for 20 dB for testing.

(a) Pure tone audiomentry (ISO R 382 -1970 at present is being used as Audiometric Standard in most of the audiometers. Hence the audiometers used in testing should be accordingly celebrated). There frequency average at 500, 1000 and 2000 Hz by Air (A.C.) will be used for categorization.

(b) Wherever possible the pure tone audiometric results should be supplemented by the Speech discrimination score-tested at Sensation Level (S.L.) i.e. the speech discriminations test is conducted at-dB above the patient's hearing threshold. The stimuli used be either phonetically balance words (ph) of the particular language or its equivalent material. At present only a few Indian languages have standard speech material for testing. Hence wherever the standardized test material is not available, either standardized Indian English Test could be made use of with English knowing population or equivalent material to be used.

(c) Wherever children are tested and pure tone audiomentry becomes not possible free field-testing should be made employed.

Annexure L

[See Annexure G]

(1) Guidelines for Evaluation of Various Disabilities

1. The estimation of permanent impairment depends upon the measurement of functional impairment, and is not expression of a personal opinion.

2. The estimation and measurement must be made when the clinical condition is fixed and unchangeable.

3. The upper extremity is divided into two component parts, the arm component and the hand component.

4. Measurement of the loss of function of arm component consists in measuring the loss of motion, muscle strength and co-ordinated activities.

5. Measurement of the loss of function of hand component consists in determining the Prehension, Sensation and Strengths. For estimation of Prehension Opposition, lateral pinch, cylinderical grasp spherical grasp and hook grasp have to be assessed as shown in the column of 'prehension component's in the proforma.

6. The impairment of the entire extremity depends on the combination of the functional impairment of both components.

1. The value of maximum R.O.M. in the arm component is 90%

2. Each of the three joints of the arm is weighed equally (30%)

Loss of abduction of the shoulder	60%
Loss of extension of the wrist	40%
Then, Loss of range of motion for the arm =	(60 x 0.30) + (40 x 0.30) 30%

1. Strength of muscles can be tested by manual testing like 0-5 grading

2. Manual muscle grading can be given percentage like :

0	...	100%
1	...	80%
2	...	60%
3	...	40%
4	...	20%
5	...	0%

3. The mean percentage of muscle strength loss is multiplied by 0.30

4. If there has been a loss of muscle strength of more than one joint, the values are added as has been described for loss of range of motion.

1. The total value for co-ordinated activities is 90%

2. The different co-ordinated activities are to be tested as given in the proforma

3. Each activity has a value of 9%

& b = lower value

16.5

8.3 (90 - 16.5) 90

=   23.3%

23.3   +

90.5 (90 - 23.3) 90

=   27.0%

(A) Opposition (8%) Tested against

Index finger (2%), Middle finger (2%)

Ring finger (2%) & Little finger (2%)

(B) Lateral Pinch (5%). Tested by asking the patient to hold a key

(C) Cylinderical Grasp (6%). Tested for

(a) Large object of 4-inch size (3%)

(b) Small object 1-inch size (3%)

(D) Spherical Grasp (6%). Tested for

(a) Large object 4 inch size (3%)

(b) Small object 1-inch size (3%)

(E) Hook Grasp (5%). Tested by asking the patient t6 lift a bag Principles of Evaluation of sensations

1. Radial side of thumb (4.8%)

2. Ulnar side of thumb (1.2%)

3. Radial side of each finger (4.8%)

4. Ulnar side of each finger (1.2%)

1. Grip Strength (20%)

2. Pinch Strength (10%)

1. Infection

2. Deformity

3. Misalignment

4. Contractures

5. Abnormal Mobility

6. Dominant Extremity (4%)

64

27 (90 - 64) 90

=   71.8%

1. The value of maximum range of movement in the mobility component is 90%

2. Each of three joints, i.e. hip, knee and foot-ankle component is weighed equally 0.30

For example :
Loss of abduction of the hip	=	60%
loss of extension of the knee	=	40%
Loss of range of motion for Mobility component	=	(60x0.30) + (40x0.30)=30%

1. The value of maximum muscle strength in the leg is 90%

2. Strength of muscles can be tested by manual testing like 0-5 grading

3. Manual muscle grading can be given percentages like

Grade-0	=	100%
Grade-1	=	80%
Grade-2	=	60%
Grade-3	=	40%
Grade-4	=	20%
Grade-5	=	0%

4. Mean percentage of muscle strength loss is multiplied by 0.30

5. If there has been a loss of muscle strength of more than one joint, the values are added as has been described for loss of range of motion.

16

8 (90 - 16) 90

=   22.6%

1. Total value of stability component is 90%

2. It is tested by 2 methods -

(i) Based on scale method

(ii) Based on clinical method

A. Vertebral compressions 25% one or two vertebral adjacent bodies, no fragmentation, no involvement of posterior elements, no nerve root involvement, moderate neck rigidity and persistent soreness 20.

B. Posterior elements with X-ray evidence of moderate partial dislocation

(a)	No nerve root involvement, healed	15
(b)	With persistent pain, with mild motor and sensory manifestations	25
(c)	With fusion, healed, no permanent motor or sensory changes	20

C. Severe dislocation, fair to good reduction with surgical fusion -

(a) No residual motor or sensory changes

(b) Poor reduction with fusion, persistent ridicular pain, motor involvement only slight weakness and numbness

(c) Same as (b) with partial paralysis, determine additional rating for loss of use of extremities and sphincters.

1.	Operative successful removal of disc, with relief of acute pain, no fusion, no neurologic residual	10
2.	Same as (1) with neurological manifestations, persistent pain, numbness weakness in fingers	20

A.	Compression 25%, involving one or two vertebral bodies, mild, no fragmentation, healed, no neurological manifestations	10
B.	Compression 50%, with involvement posterior elements, healed, no neurologic manifestation, persistent pain, fusion, indicated	20
C.	Same as (B) with fusion, pain only on heavy use of back	20
D.	Total paraplegia	100
E.	Posterior elements partial paralysis with or without fusion, should be rated for loss of use of extremities and sphincters.

1. Fracture

A.	Vertebral compression 25% one or two adjacent vertebral bodies, little or fragmentation, no definite pattern or neurologic changes	15
B.	Compression with fragmentation posterior elements, persistent pain, weakness and stiffness, headed, no fusion, no lifting over 25 pounds	0
C.	Same as (B), lead with fusion, mild pain,	25
D.	Same as (B), nerve root involvement to lower extremities, determine additional rating for loss of industrial function to extremities
E.	Same as (C), with fragmentation of posterior elements, with persistent pain after fusion, no neurologic findings	35
F.	Same as (C), with nerve root involvement to lower extremities rate with functional loss to extremities
G.	Total paraphegia	100
H.	Posterior elements, partial paralysis with or without fusion, should be rated for loss of use of extremities and sphincters

2. Neurogenic Low Back Pain-Disc injury.

A.	Periodic acture episodes with acute pain and persistent body list, test, tests for sciatic pain positive, temporary recovery 5 to 8 weeks	5
B.	Surgical excision of disc, no fusion, good results, no persistent sciatic pain	10
C.	Surgical excision of disc., no fusion, moderate persistent pain and stiffness aggravated by heavy lifting with necessary modification of activities	20
D.	Surgical excision of disc with fusion, activities of lifting moderately modified	15
E.	Surgical excision of disc with fusion, persistent pain and stiffness aggravated by heavy lifting, necessitating modification of all activities requiring heavy lifting	25

Dorsal spine	...	50%
Lumbar Spine	...	30%
Cervical Spine	...	20%

	Cervical Spine	Thoracic Spine	Lumbar Spine
Less than 30% (Mid)	2%	5%	5%
31-60 (Moderate)	3%	15%	12%
Above 60 (Severe)	5%	25%	33%

Dorsal	...	50%
Cervical Spine	...	30%
Lumbar Spine	...	20%

Less than 20°	10%
21°-40°	15%
41°-60°	20%
Above 60°	25%

Normal	-
Weak	5%
Paralysed	10%

	Normal	Weak	Paralyzed
Flexors	0	5%	10%
Extensors	0	5%	10%
Rotators	0	5%	10%
Side bending	0	5%	10%

% Physical impairment

A. Subjective symptoms of pain, No involuntary muscle spasm, Nonsubstantiated by demonstrable structural pathology - 0%

B. Pain, persistent muscle spasm and stiffness of spine substantiated by demonstrable mild radiological changes - 10%

C. Same as B, with moderate radiological changes - 15%

D. Same as B, with severe radiological changes involving and one of the region of spine cervical, dorsal or lumbae - 20%

E. Same as D, involving whole spine - 30%

1. In case of multiple amputees, if the total sum of percentage permanent physical impairment is above 100%, it should be taken as 100%.

2. Amputation at any level with uncorrectable inability to wear and use prosthesis should be given 100% permanent, physical impairment.

3. In case of amputation in more than one limb percentage of each limb is counted and another 10% will be added but when only toes or fingers are involved only another 5% will be added.

4. Any complication in form of stiffness, neuroma, infection etc. has to be given a total of 10% additional weightage.

5. Dominant upper limb has been given 4% extra percentage.

		Percentage permanent physical impairment and loss of physical function of each limb
1.	Fore-quarter amputation	100%
2.	Shoulder Disarticulation	90%
3.	Above Elbow to upper ⅓ of arm	85%
4.	Above Elbow upto lower ⅓ of arm	80%
5.	Elbow disarticulation	75%
6.	Below elbow upto upper ⅓ of forearm	70%
7.	Below elbow up to lower ⅓ of forearm	65%
8.	Wrist disarticulation	60%
9.	Hand through carpal bones	55%
10.	Thumb through C.M. or through 1st MC joint	30%
11.	Thumb disarticulation through metacarpophalengeal joint through proximal phalanx	25%
12.	Thumb disarticulation through inter phalangeal joint or through distal phalanx	15%

		Index Finger	Middle Finger	Ring Finger	Little Finger
		(1.5%)	(5%)	(3%)	(2%)
13.	Amputation through proximal phalanx or disarticulation through PIP joint	15%	5%	3%	2%
14.	Amputation through middle phalanx or disarticulation through PIP joint	10%	4%	2%	1%
15.	Amputation through distal phalanx or disarticulation through DIP joint	5%	2%	1%	1%

1.	Hind quarter	100%
2.	Nip Disarticulation	90%
3.	Above knee upto upper ⅓ of thigh	85%
4.	Above knee upto lower ⅓ of thigh	80%
5.	Through knee	75%
6.	B.K. upto 8 cm	70%
7.	B.K. upto lower ⅓ of thigh	60%
8.	Through ankle	55%
9.	Syme's	50%
10.	Upto mid-foot	40%
11.	Up to fore-foot	30%
12.	All toes	20%
13.	Loss of first toe	10%
14.	Loss of second toe	5%
15.	Loss of third toe	4%
16.	Loss of fourth toe	3%
17.	Loss of fifth toe	2%

1. Assessment in neurological conditions is not the assessment of disease but it is the assessment of the effects i.e. clinical manifestation.

2. Any neurological assessment has to be done after six months of on set.

3. These guidelines will only be used for Central and upper motor neuron lesions.

4. Proforma A & B will be utilized for assessment of lower motor neurn lesions, muscular disorders and other locomotor conditions.

5. Total percentage of physical impairment in neurological conditions will not exceed 100%.

6. In the mixed cases the highest score will be taken into consideration. The lower score will be added to it and calculations will be done by the formula.

7. Additional rating of 4% will be given for dominant upper extremity,

8. Additional 10% has been given for sensation in each extremity, but the maximum total physical impairment will not exceed 100%.

	Disability Rate
Monoparesis monoplegia	25%
Hemi paresis	50%
Para paresis	75%
Paraplegia	100%
Hemiplegia Quadriparesis	75%
Quadriplegia	100%

Anaesthesia	Disability Rate
Rypoaesthesia Par aesthesia	Each limb 10%

For involvement of hand/hands	25%
Foot/meet

1. Assessment in neurological conditions is not the assessment of disease but it is assessment of the effects, i.e. clinical manifestation.

2. Any neurological assessment has to be done after six months of onset

3. These guidelines will only be used for assessment of lower motor neuron lesions.

4. Proforma A & B will be utilized for assessment of lower motor neuron lesions, muscular disorders and other locomotor conditions.

5. Total percentage of physical impairment in neurological conditions will not exceed 100%.

6. In the mixed causes the highest score will be taken into consideration. The lower score will be added to it and calculations will be done by the formula.

7. Additional rating of 4% will be given for dominant upper extremity.

8. Additional 10% has been given for sensation in each extremity, but the maximum total physical impairment will not exceed 100%

	Disability Rate
Mild	25%
Moderate	50%
Severe	75%
Very Severe	100%

1. Modified New York Hear Association subjective classification should be utilized to assess the functional disability.

2. The physician should be alert to the fact that patients who come for disability claims are likely to exaggerate the symptoms. In case of any doubt patients should be referred for detailed physiological evaluation.

3. Disability evaluation of cardio pulmonary patients should be done after full medical, surgical and rehabilitative treatment available, because most of these diseases are potentially treatable.

4. Assessment of a cardio pulmonary impairment should also be done in disease which might have associated Cardio Pulmonary problems e.g. amputees, myopathies etc.

Group 0 :...	A patient with cardio pulmonary disease who is a symptomatic (i.e. has no symptoms of breath-lessens palpitation, palpitation, fatigue or chest pain).
Group 1 :...	A patient with cardio pulmonary disease who becomes symptomatic during his ordinary physical activity but has mild restriction (25%) of his ordinary physical activities.
Group 2 :...	A patient with cardio pulmonary disease who becomes symptomatic during his ordinary physical activity and has 25.50% restriction of his ordinary physical activity.

Annexure M

Mental Disorders

(b) Mild Mental Retardation

Feeble-minded	Moron
High Grade defect	IQ 50-70
Mild mental sub normality

(c) Other Specified Mental Retardation

(i)	Moderate mental retardation Imbecile IQ 35-49	Moderate mental sub normality
(ii)	Severe mental retardation IQ 20-34	Severe mental sub normality
(iii)	Profound mental retardation Idiocy IQ under 20	Profound mental sub normality

(d) Unspecified Mental Retardation

Mental deficiency NOS Mental subnormality NOS

Annexure N

[See Rule 4]

*. Write Visually 7/Hearing/Locomotor/Mental etc.

**. Specify Orthopaedic/ENT/Eye/Psychiatry etc.

Annexure O

[See Rule 44]

1. It shall utilize the grants received from Central/State Government and other sources for which it was sanctioned.

2. It shall maintain accounts and records of the Institution/Organisation/ Centre properly and furnish report and returns as required by the Government to the Women & Child Development Department.

3. It shall maintain records of all assets acquired wholly or substantially out of the grants received from different sources and the copy of such records shall be sent to the Women & Child Development Department every year by 10th April showing position as on 31st March of the proceeding year. Such assets shall not be disposed of, encumbered or utilized for the purpose other than those for which grants were given without prior sanction of Government.

4. The Scheme/Project shall be opened for audit by the auditors of the State Government/Central Government/A.G., Orissa.

5. It shall provide immediate access to the Institution/Centre and facility of inspection including inspection of records and accounts by the competent authorities of the Central/State Government where necessary.

6. It must obey the terms and conditions of the schemes under which the project is running with the financial assistance from Central/State Government.

7. It shall possess infrastructure in the form of machinery/equipments required for the project.

8. It shall preferably possess professionals/technical expertise required in the form of professionally qualified staff from recognized courses.

9. It shall ensure safety of the beneficiaries/inmates/trainees and prevent them coming under the influence of anti-social persons.

10. It shall take proper care of the boarders/inmates/beneficiaries in the event of sickness.

11. It shall take responsibilities for construction of ramps in the Institution/ Centre and also for barrier free access for the persons with disabilities.

12. It shall engage maximum number of disabled persons in the center. These people alongwith S.C./S.T./O.B.C. candidates be engaged in the center on the lines of instructions of the Central/ State Government.

13. In special schools reasonable facilities for vocational education and training shall be provided.

14. It shall not discriminate in treating the beneficiaries/trainees/inmates on the grounds of religion, language, caste or creed.

15. It shall take reasonable care of the beneficiaries/trainees/inmates and maintain the premises of the Institution/Center/School/Organization in hygienic condition and in a state of good repair.

16. The beneficiaries/inmates/trainees shall be provided with facilities like accommodation, recreation, nutrition food, bedding and clothing and other facilities for their standard living.

17. The Organization/Institution shall adhere to the instruction of Govt. (Central or State) on the subject issued from time to time.

Form DPER I

[See Rule 39]

Quarterly return to be submitted to the Special Employment Exchange for the quarter ending.......

(Branch Office).................................................................

(b) Please indicate the main reasons for any increase or decrease in employment if the increase or decrease is more than 5% during the quarter.......

(a) Number of vacancies occurred and notified during the quarter and the number filed during the quarter (Separate figures may be given with disability and women with disability)

(b) Reasons for not notifying all vacancies occurred during the quarter under report vide 2(a) above.

Signature of employer

The Employment Exchange
...........................................
...........................................

Note : This return shall relate to quarters ending 31st March/30th June/30th September and 31st December and shall be rendered to the local Special Employment Exchange within 30 days after the end of the quarter concerned.

Form DPER-II

[See Rule 39]

1. Total number of persons on the pay rolls of the establishment on (Specify date). (This figures should include every person whose wage or salary is paid by the establishment). (Separate figures for men with disability and women with disability may be given)

2. Occupational classification of all employees as given in item-1 above.

Signature of employer

The Employment Exchange.................

(Please fill in here the address of your Local Special Employment Exchange)

Note : Total of Col. 4 under item 2 should correspond to the figures given against item-1.

Form DPER-III

[See Rule 40]

(b) Please indicate the main reasons for any increase or decease in employment if the increase is more than 5% during the quarter.............

(a) Number of vacancies occurred and notified during the quarter and the number filled during the quarter.

Signature of Employer

Form AR-I

[See Rule 42]

Application for Registration of Institution Working in the Field of Disabilities

(To be submitted in duplicate)

          Project :      Ph/FAX

(a) An organisation registered under the Societies Registration Act, 1860 (Act XXI of 1860);

(b) A Public Trust registered under any law for the time being in force;

(c) Indian Red Cross Society or its branches;

(d) Company registered under Section 25 of the Companies Act, 1956;

(e) Any other organization (Details of registration with the name of the Act) which may be recognized by the Ministry for the purpose of this Scheme (Details of registration with the name of the Act).

(b) In case new staff is to be appointed, give details of the qualifications, academic, professional and experience prescribed for the purpose.

(c) Number of the employees working in the Organization.

(a) Prospectus or a brief descriptive note giving aims and objects/ activities of the Organisation;

(b) Constitution of the Organisation;

(c) Constitution of the Board of Management with particulars of each Member;

(d) Latest available annual report;

(e) Income and Expenditure accounts and Receipt and Payment accounts duly audited by a Chartered Accountant or a Government Auditor for the last two years for the Organisation as a whole (Along with a copy of the certified balance sheet from the previous financial year for the Organisation as a whole);

(f) A statement giving details (Year, purpose, amounts, etc.) of assistance received during the last five years from the Central/ State Government, Central Social Welfare Board, Local Bodies or any other quasi-Government institution including requests made thereof to any one of those or any other Organization for the projects under consideration or for any other project;

(g) A statement giving item-wise and year-wise details of estimated recurring and non-recurring expenditure on the project;

(h) A copy of each of the plan of the proposed building (Rough sketch giving broad indication oft he building to be constructed and area to be covered) and estimated cost of construction; and

(i) A statement indicating the equipments, apparatus, furniture library books, etc. (By number of details whichever is possible) already available; and separately a statement indicating the above items purchased year-wise with financial assistance from the Ministry of Social Justice and Empowerment; and

(j) Details budget estimated of the Organization as a whole exhibiting the estimated receipts and expenditure during the year for which grant sought for.

Declaration

Signature of the Applicant
Name
Address

Date

(Seal of the Organisation)

Form AR-II

[See Rule 43]

Certificate of Registration

(Act No. I of 1996 Assented by Government of India)

Government of Orissa

Women and Child Development Department

No....................../WCD of 2003 Bhubaneswar,

Dated....................

Competent Authority
Signature with Seal

Form AR-III

[See Rule 45]

Application for Renewal of Registration of Institution Working in the Field of Disabilities

(To be submitted in duplicate)

                  Fax-

       Project :     Phone-

                  Fax-

(a) Annual report for previous year;

(b) Audited statement of accounts duly certified by the C.A. for last 3 years (i.e. Receipt and Payment, Income and Expenditure and balance Sheet);

(c) Utilisation certificate duly certified by departmental auditor in case of GIA from W & C.D. Department;

(d) Utilisation certificate duly certified by C.A. in case other than grant received from W. & C.D. Department

Declaration

Signature of the Applicant
Name
Address
Date
(Seal of the Organisation)