Chhattisgarh act 034 of 1992 : The Rehabilitation Council of India Act, 1992

REGISTERED No. DL-33004/9l

l{«TU~

EXTRAORDINARY .

mwril~1

PART Il--Section 1

SIT~ ~ Slcfilf!$1d

PUBLISHED BY AUTHORITY

"o 56] ~ Rm, ~Q'1"T''°, f~~~ 2, 1992/'f{l~ 1 I, 1914 No. 56) NEW DELHI, WEDNESDAY, SEPTEMBER 2, 1992/BH.ADRA 11, 1914

~ 'f{ftT if m ~ ff~ in ~mn t f;j(«w flff ~ ~ ~~ * ~ if ~r ~ ~-,-

se~te paging Is given to Chis Part in order that It may be filed

as :1 separate compilattoo.

==-=--::::-:=======-=--===========-==-====:::::.-------=-------=--=-

MINISTRY OF LAW~ JUSTICE AND COMPANY AFFAIRS (Legislative Department)

' New Delhi, the 2nd September, 1992/Bhadra 11, 1914 (Saka)' · The following Act of Parliament rece1ved the assent of the President on the 1st September, 1992, and is hereby pub]ished for general information:-

THE REHABILITA•TION COUNCIL OF INDIA ACT, 1992

No. 34 OF 1992

[1st September, 1992.]

An Act to provide for the constitution of the Rehabilitation Council of India for regulating the training of rehabilitation professionals and the maintenance of a Central Rehabilitation Register and for matters connected therewith or incidental thereto .

. ,

BE it enacted by Parliament in the Forty-,third Year of the Republic of India as follows: - · :

CHAPTER I

'PRELIMINARY

1. (1) This Act may be called the Rehabilitation Council of India Act, Short 1992. tiUe and

com-

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. (1) In this Act, un1ess the context otherwise requires,-

(a) "Chairperson'' means the Chairperson qf the Col}n<;:U appointed under sub-section (3) of section 3;

( 1 )

mence- ment. Defini- tig~.

1

2 THE GAZEITE OF INDIA EXT.RAORDINA,RY (PARTli-

(b) "Council" means the Rehabilitation Coundl of India consti- tuted under section 3;

(c) "handicapped'' means a person-

(i) visually handicapped;

(ii) hearing handicapped;

(iii) suffering from locomotor disability; or

(iv) suffering from mental retardation;

(d) "hearing handicap'' means deafness with hearing

impairment of 70 decibels and above, in the better ear or total loss of hearing in both ears;

(e) "locomotor disability" means a person's inability to execute

distinctive activities associated with moving, both himself and ob- jects, from place to place, and such inability resulting from affliction of either bones, joints, muscles or nerves;

(f) "member" means a member appointed under sub--section

(3) of section 3 and includes the Chairperson;

(g) ''Member-Secretary'' means the Member-Secretary appoint- ed under sub-section (1) of section 8;

(h) "mental retardation" means a condition of arrested or in- complete development of mind of a person which is specially

characterised by sub-normality of intelligence;

(i) "notification" means a notification published in the Official ~azette;

-(j) "prescribed" means prescribed by regulations;

(k) "recognised rehabilitation qualifications'' means any of the qualifications included in the Sched tle; ·

(l) "Register'' means the Central Rehabilitation Register main- tained under sub-section (1) of section 23;

('m) "regulations'' means regulations made under this Act;

(n) "rehabilitaHon professionals'' means- ,,

(i) audiologists and speech therapists;

(ii) clinical psychologists;

(iii) bearing aid and ear mould technicians;

(iv) rehabilitation enginee:r.s and technicians;

(v) special teachers for educating and tr-aining the capped; •

handi-

(vi) vocational counsellors, employment officers and place-

ment officers dealing with handicapped;

(vii) multi-purpose rehabilitation therapists, technicians; or

(viii) such other category of professionals as the - Central

G overnment may, in consultation with the Council, notify from time to time;

2

s..c. tl THE GAZETTE OF INDIA EXTRAORDINARY - ----

(o) "visually handicapped '' m ean s a person who suffers from any of the following conditions, n amely: -

(i) total absence of sight; ( ii) visual acquity not ex<:eeding 6/60 or 20/200 (snellen) in the better eye with the correcting lenses ; or

(iii) limitation of the fie1ld of vision subtending and angle of degree or worse.

(2) Any reference in this Act to any enactment or any provision thereof shall, in relation to an area in which such enactment or such provision is not in force, be construed as a reference to the correspond- ing ,law or the relevant provision of the corresponding law, if any, in force in that area.

CHAPTER II

THE REHABILITATION COUNCIL OF INDIA

3. (1) With effect from such date as the Central Government may, by notiJication, appoint in this behalf, there shall be constituted for the purposes of this Act a Council to be called the R ehabilitatio n Council of India.

(2) The Council shall be a body corporate by the name aforesaid, _ !laving perpetual succession and a common seal, with power, :>ubject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and 1to co·ntract and shall by the said n am~ sue and be sued.

(3) The Council shall cons'ist of the following members, namety:-

. '

(a) a Chairperson, from amongst the persons having exp erience in social work or rehabilitation, to be appointed by the Central Government;

(b) three members to be ,appointed by the Central Government to represent respectively the Ministnes of the Central Govern ment dealing with-

(i) Welfare;

(ii) Health; .and

(iii) Finance;

(c) one member to be appointcdl by the Cenlml Government to represent the University Grants C ommission;

(d) one member to be appointed by the Central Government to represent the Directorate General of Indian Council of M edical Research;

(e) two members to be appointed by ~he Central Government to represent the Ministry or department of the States or the Union territories dealing with Social Welfare by rotation in alphabetical order;

(f) such riumber of members not exceeding six a:; may be appointed by the Central Government from amongst the rehabilitati on professionals working in voluntary organ'isat ions;

3

Constitution and

incorpora- tion of

Rehaibilita- tion Council of India.

3

Term of office of Chair- person

and

members. Disquali- fications. Vacation Of office by mem• bers.

4 THE GAZETTE OF INDIA EXTRAORDINARY (PART Jl-:7,_

(g) sucn number of members not exceeding four as ma:y be appoint- ed by the Central Government from amongst the medical practitioners enrolled under the Indian Medical Council Act, 1956 and engaged in; io2 of 1958·.

rehabilitation of the handicapped;

(h) three Members of Parliament of whom two shall be elected by the House of the People and one by the Council. of States;

(i) such number of n:cmbers not exceeding three as may be nominated by the · Central Government from amongst the social

workers who are actively engaged in assisting the disabl~;

(j) the Member-Secretary, ex officio.

(4) The office of member of the Board shall not disqualify its holder for being chosen as, or for being, a Member of either House of Parliament.

4. (1) The Chairperson or a member shall hold office for a term of two years from the date of his appointment or until his successor shall have

been duly appointed, whichever is longer.

(2) A casual vacancy in the Council shall be filled in accordance with the provisions of section 3 and the person so app<'inted shall hold ofhce only for the remainder of the term for which the member in whose place he was appointed would have held that office.

(3) The_Council shall meet at least once in each year at such time and _ . - place as may be appointed by the Council and shall observe such rules of procedure in the transaction of business at a meeting as may be pres- cribed. -·-

1

• • ••• ·~- ( 4) The Cbairper:.on or, if for any reason, be is unable to attend the meeting of the Council, any member elected by the members present from amongst themselves at the meeting, shall preside at the meeting.

(5) All questions •whlcb come up before any meeting of the Council shall be decided by a majority of votes of the members prei;ent and voting, an,d in thq event of an equality of :votes, the Chairperson, or in his absence, the person presiding shall have a second or cas11:ing vote.

5. No person sliall be a member if he-

(a) is, or becomes, of unsound mind or is so declared by a com• petent court; or

(b) is, or has been, convicted of any offence which, in the opinion of the Central Government, involves moral turpitude; or

(C) is, or at any time has been, adjudicated as insolvent.

6. If a member- ^1· '

(a) becomes subject to any of the disqualifications mentioned 1n

section 5; or I , 1· ,

(b) is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council; or ( c) ceases to be enrolled on the Indian Medical Register in the case of a member referred to in clause . (g) of sub-section (3) of

section 3,

4

SEC, 1) , 'l'HE GAZETTE OE' IND1A EXTRAORDINARY 5 his seat shall thereupon b'ecome vacant.

7. (1) The Council shall constitute from amongst its members an E xe- cutive Committee and such other committees for general or special pur- poses as the Council deems necessary to carry out the purposes of this Act. . .

(2) The Executive Committee shall consist of the Chairperson who shall be member ex officio and not less than seven and not more than ten members who shall be nominated by the Council from amongst its members.

(3) The Chairperson shall be the Chairperson of the Executive Committee.

(4) In addition to the powers and duties conferred and imposed upon it by -~his Act, the Executive Committe

0

e or any other committee shall exercise and discharge such powers and duties as the Council may con- fer or impose upon it oy any regulations which maY.. be made in this behalf, . · '!

I ' I I I!

8. (1) The Central Government shall appoint the Member-Secretary of the Council lo exercise such powers and perform such d'uties under the direc- tion of the Council as may be prescribed or as may be delegated to him by the Chairperson.

(2) The Council shall, with the previous sanction of the Central Govern- ment employ such officers and other employees as it deems n«?cessary to carry out the purpose of this Act

(3fThe Council shall, with the previous· sanction of the Central Govern· ment, fix the allowances to rbe paid to the Chairperson and other members and determine the conditions of service of the Member-Secretary, officers and other employees of the Council.

9. No act or proceedin'g of the Council or any committee thereof shall be called in question on the ground m erely d the existenC"e of any vacancy _in, or any defe:ct in the constitution of, the Council or a com- rnittee thereof. as the case may be.

10. (1) On and from the date o-f the constitution of the Council, the Rehabilitation Council shall srnnd dissolved and on such dissolution,~

(a) all properties and assets, movable and immovable, of, or belonging to, the Rehabilitation Council shall vest in the Council;

(b) all the r ights and liabilities of the Rehabilitation Council shall be transferred to, and be the rights and liabilities of, the Council; i

(c) without prejudice to the provisions of clause (b) , a11 liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Rehabilitation Council immediately before that date, for or in connection with the purposes of the said Rehabilitation Council shall ble deemed to have been iricurred, entered into, or engaged to be done by, with or for, the Council;

Execut ive

Committee

and other

committees.

Member-

Secretary

and em-

ployees of

Council.

Vacancies

in the

Council

not to

invali-

date acts,

etc.

Dissolu-

tion of

Biehabili-

tation

Council

and

transfer

of rights.

liabilities

and em-

ployees of

Rehabili· t ation Council to

Council.

5

6 TH£ GAZETTE OF INDIA EXTRAO:aDrNA.RY [PARTll-

(d) all sums of money due to the Rehabilitation Council imme- diately before that date shall be deemed to be due to the Council;

(e) all suits and ·other legal proceedings instituted or which could have been instituted biy or against the Rehabilitation Council· immediately before that date may b,e continued or may be instituted by or against the Council; and

(f) every employee holding any office under the Rehabilitation Council immediately before that date shall hold his office in the Council by the same tenure and upon the same terms and conditions of service as tespects remuneration, leave, provident fund, retire- ment and other terminal benefits as he would have held such office as if the Council had not been constituted and shall continue to do so as an employee of the Council or until the expiry of a period of six months from that date if such employee opts not to be the employee of the Council within such period.

(2) Notwithstanding anything contained in the Industrial Disputes Ad, 1947 or any other law for the time being in force, absorption of any 1• of lffl.

,; employee by 1;he Council in its regular servicL under this section shall not entitle such employee to any compensation under that Act or o,ther law and no such claim shall be entertained by any court, tribunal or other aut~ority.

Recogni-

tion of

qualifi-

cations

granted

by Uni·

versity,

etc.,

in India

for reha-

bilitation

profes-

sionals. Recogni- tion of

qualifi- cations granted byinsti- tutions outside India. Expl¹anation.-In this section, "Rehabilitation Council'' means the Rehabilitatfon Council, a society formed and registered under the Societies Registration Act, 1860 and functioning as such immediately 21 of 18ia.

before the constitution of the Council.

CHAPTER III

FUNCTIONS OF THE COUNCIL

11. (1) The qualifications granted by any University or other institu- tion in India which are included in the Schedule shall be recognised qualifications for rehabilitation professionals.

(2) Any University or other institution. which grants qualification for the rehabilitation professionals not included in the Schedule may apply to the Central Government to have any such qualification recognised, and the Central Government, after consulting the Council may, by notification, amend the Schedule so as to include such qualification therein and any such notification may also direct that an entry shall be made in the last column of the Schedule aga inst such qualification only when granted after a specified date.

12. The Council may enter into negotiations with the authority in any country outside India for settling of a scheme of reciprocity for the recognition of qllalifications, and in pursuance of any such scheme, the Central Government may, by notification, amend the Schedule so as to include therein any qualification which the Council has decided should be recognised, and by such notification may also direct that an entry i:hall be made in the last column of the Schedule declaring that it shall be• the recognised qualification only when granted after a specified date.

6

1 of 1872, SEC. 1] 'I1H:E GAZETTE OF INDIA EXTRAORDINARY 7

13. (1) Subject to the other provisions contained in this Act, any qualification included in the Schedule shall be sufficient qualification for enrolment on the Register.

(2) No person, other than the rehabilitation professional who pos- sesses a recognised rehabilitation qualification and is enrolled oh the Register,-

(a) shall hold offo::e as rehabilitation professional or any such office (by whatever designation called) in Government or in any institution maintained by a local or other authority;

(b) shall practice as rehabilitation professional anywhere in India;

(c) shall be entitled to sign or authenticate any certificate required by any law to be signed or authenticated by a rehabilitation professional;

(d) shall be entitled to give any evidence in any court as an expert under section 45 of the Indian Evidence Act, 1872 on any matter relating to the handicapped: !

Provided that if a person possesses the recognised reliabilitation

. professional qualifications on the date of commencement of ,this Act,

he shall be deemed to be an enrolled rehabilitation professional for a period of six months from such commencement, and if he has made an applica- tion for enrolment on the Register within sa;d period of six months, till such application is disposed of.^{1 /}

(3) Any person who acts in contravention of any provision of sub- section (2) shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.

14. Every University or institution in India which grants a recognised qualification shall furnish such information as the, Council inay, from time to time, require as to the courses of study and examinations to be under- gone in order to obtain such qualification, as to the ages at which such courses of study and examinations are r equired to be undergone and such qualification is conferred and generally as to the requisites for obtaining such qualification.

15. (1) The Council shall appoint such number of Inspectors as it .may deem requisite to inspect any University or institution where educa- rtion for practising as rehabilitation professionals is given or to attend any ,examination held by any University or institution for the purpose of

·rE>commendin~ to the Central Government recognition of qualifications

•granted J::iy that University or institution as recognised rehabilitation qualifications. . . .

(2) The Inspectors appointen under sub-section (1) shall not interfere with the conduct of any training or examination but shall report to the Council on the adequacv of the standards of education including staff. -equipment. accommodation. training and other facilities prescribed for giving such education or of the sufficiency of every examination which -they attend, ·

· (3-> The' Council shall forward a copy of the report of the Inspector ~mder sub-section ""2) to the University or institution concerned and shall Rights of

persons

posses-

~ing

quali.

ficatioos

inctudcd

in the

Schedule

to be

enrolled.

Power to

require informa- tion as to courses

of study

and

examina ...

lions.

Ins-

pectors at

examina- tions.

7

Visiton at exami- natious,

With-

drawalot recogni- tion.

8 THE GAZETrE OF INDIA EXTRAOR'OINA.RY [PARTU- also-forward a copy, with the remarks. of the University or the institution thereon, to the Central Goverrimerit.

.16. (1) The Council may appoint such number of Visitors as it may ,deem requisite to inspect -~Y University or institution wherein education for l"ehabilitation professionals is given or attend any examhlation for. the purpose of granting recognised rehabilitation qualifications.

(2) Any person, whether he is a member of the Council or not. may be appointed as a Visitor under sub-section (1) but a person who is appointed as an I~ctor under sub-section (1) of s~tion 15 for any inspection or examination shall not be appointed as a Visitor for the same inspection or: .e-xamirultion. I¹

_ · (3) The Visitor shall not interfere with the conduct of any training or exarninati.on but shall report to the Chairperson on the adequacy of the standards of education including staff, equipment, accommodation. training -and other facilities prescribed for giving education to the rehabilitation professionals or on sufficiency · of every examination which they attend.

(4) The report of a Visitor shall be treated as confidential unless in any particular: case the Chairperson otherwise, directs:

~rovi_ded that if the Central Government requires a copy of the reoort

. of _a Visitor, the Council shall furnish the same.

,

17. (1) When upon report by the Inspector or the Visitor it appears to. the Council- · '

· (a) that the courses of study and examination to be undergone in or th~ proficiency required from candidates at any examination

held by any University or institution, or ·

(b) that the staff. equipment, accommodation training and other facilities for instruction and training provided in such University or · institution, '

do not conform to the standard prescribed by the· Council, the Council shall make_ a _representation to that effect to the Central Government.

(2) After considering such representation, the Central Government may send it to the University or institution with an intimation of the pe;iod within which tbe University or- institution may submit its ex- planation to that Government. ·

(3) On the receipt of the e».-planation or where no explanation is sub- mitted within the period fixed then, on the expiry of that period, the Central· Government after making such furfuer -mquiry, if any, ,as __ it _may thlnk fit, may, by notification, direct that an entry shall be _made .in the Schedule against the said recognised rehabilitation qualification declaring that it shall be the recognised rehabilitation qualification only when granted before a specified date or that the said recognised rehabilitation qualification if granted to students of a specified University or institution shall be recognised rehabilitatic:n qualification only when granted before a specified date, or a9 the case may be, that tbe said recognised rehabllHa- tion qualification sh.all be recognised rehabilitation qualification in relation to a specified University or institution only when . grantl;!d after a wed- tied date. ·

8

TH.E GAZETTE OF INDIA EXTRAORDINARY 9

~- ·-:-.-_:::.=:.-=-=-:c~================== - -- --·-

18. The Council may prescribe the minimum standards of education :required for granting recognised rehabilitation qualification by Universi- ties or institutions in India.

19. Tho Member-Secretary of the Council mav, on receipt of an appli- cation made by any person in the prescribed manner enter his name in the Register provided that the Member-8ecretary is satisfied that such person possesses tb.e recognised rehabilitation quallfic8;tion.

20. · Subject to the conditions and restrictions laid down in this Act regarding engagement in the area of rehabilitation of the handicapped . by persons possessing the recognised rehabilitation qualifications, every per- son whose name is for the time being borne on the Register shall be entitled to practise as a rehabilitation professional in any part of India and· to recover in due course of law in respect of such practice any ex- penses, charges in respect of medicaments or, other appliances or any fees to which he may be entitled. 1

21. (1) The Council may prescribe standards of professional conduct and etiquette and a code of ethics for rehabilitation professfonals_

(2) Regulations made by the CounCil under sub-section (1) may specify which violations thereof shall constitute iufamnn.s conduct in any professional respect, that is to say. professional misconduct. and such provision shall have effect notwithstanding anything contained in any other law for the time being in force.

(3) The Council may order that the name of any ~on s~ be re- m.oved from the Register where :it is satisfied, after giving that person a reasonable opportunity of being heard, and after such further inquiry, if any, · as it may deem fit to make,-

. '

(i) that his name has ~n entered in the Register by error or on account of misrepresentation or suppression of a material fact;

(ii) that he has been convicted of any offence or has been guilty of any mfamous conduct in any professional respect, or has violated the standards of professional conduct and etiquette or the code of ethics prescribed under sub-section (1) which, in the opinion of the Council, renders him unfit to be kept in the Register.

(4) An order under sub-section (3) may direct that any person whose n a me js ordered to be ~ernoved from the Register shall be ineligible for registration under this Act either permanently or for such period ~f years ;:i.;:; may be specified. ,,

22.- (1) Where the nrune of any person has been removed 'from the Register on any ground other than that he is not possessed of the requisite :rehabilitation qualifications, he may appeal, in the prescribed manner a.'1d subject to such conditions, including conditions as to the payment of a foe; as may be prescribed to the Central Government whose. decision thereon shall be final-

(2) No appeal under sub-section (1) shall be admitted if it is preferred 'lfter the expiry of a period of thirty days frorn the date cf the order unde.r sub-section (3) of section 21:

Minimum

standa.rd.s

of educa-

tion.

Registra-

tion in

Register.

Privile-

ges of

person5

who arc

registered.

on Regis-

ter_

Profes-

sional

conduct

and

removal

of names

front

Riegister

Appt::a!

againsi;

order

of 1·eroo-

val frorn

Reg-istf-1-.

9

Rc&lsler. Informa- tion to be fur- nished by

Council a nd pub- lication thereof. Cogni-

zance of offences. P l·otec- tion o f action

taken in f,OOd

faith.

Em-

ployees of

Co uncil tobe

public

se rvants. Power to make

rul es . Pow er to

make reeula- tions.

10 TI-IE GAZE'ITE OF INDIA EXTRAORDINARY [ PART II-

23. (1) It shall be the duty of the Member-Secretary to keep and maintain the Register in accordance with the provisions c,f tl1is Act a nd a ny order made by the Council and from time to time t o revise 1 :1 .. Register a nd publish it i n the Official Gazette.

(2) The Register shall b e deemed to be a public document w i thin the 1neaning of the 1:vlian Evidence Act, 18':2 and may be p r oved l>y 3 ~op y thereof.

24. (1) The Counc il s h all furnish such reports, copies of its rninu1e., abstract s of its accounts, and other information to t h':! C entral G overn- ment a s that G overnment may require.

(2) The C e ntral Government m ay publish in such :nanner as it may think fit. any reporl, copy, abstract or other information furnished to it by the Council under this . section or under sec tion 16.

2S. Notwithstanding anything contained in the Code of Criminal Pro- cedure, 1973. n o court shall take cognizance of an cf!ence punishable 2 of 1l,<\ under this Act except upon a complaint, in writing, made by any pers<1r~ authorise d in this b e half by the Council.

26. No suit , prosecution o r o t bPr legal proceeding shall lie against tbe Central Government, Council, Chairperson, members, Member-Secretary or any officer or other employee of the Council for anything which is in good faith done o r intended t o be done under. this Act. 27 . The Chairperscn . n1embers. ~!ember-Secret a ry, officers and other employees of the Council shall, while acting or purporting to act in pursuance of the provisions o f this Act or of any rule and regulation n1adt thereunder, he deemed t o be public servants within the mea nin,;

of sect.ion 21 of the Indian Penal Code.

28. The Central Government may, by notification, make rules to carry out. the purposes of this Act.

29. The C ouncil may, with the pre vio us san<.:l ion uf the Centra l Government , make, by notification, r egulations generally to carry out the purposes o f this Act, and without prejudice to the generality of the Core-going power, such regulations may provide f or-

(a) the management of the property of the Council;

(b) the maintenance and audit of the accounts of the Council;

(c) the resignation of members of the Council;

(d) the powers and duties of the Chairpel'&on;

(e) the rules of procedure in the transaction of business under

sub-section (3) of section 4;

(f) the func tion of the Executive Committee and other com- mittees, consti tuted under section 7;

•s oL 1960

10

Sec.1] THE GAZ.ETIE OF INDIA EXTRAORDINARY¹¹

(g) the powers and duties of the Member-Secretary under s 1.tb- section (1) of section 8;

(h) the qualifications, appointment, powers and duties of, and procedure to be followed by, Inspectors and Visitors;

(i) the courses and period of study or of training, t o be under- taken, the subjects of examination and standa rds of proficiency therein to be obtained in any University or any institution f o r grant of recognised r ⁰

habilitation qualification:

(j) the standards of staff, equipment, accommodation, training and other facilities for study or training of the rehabilitation profession nls;

(k) the conduct of examinations, qualifications of e xamine r s , and the condition of the admission to such exanrina tio ns;

(l) the standards of professional con duct and etiquette and c o d e of ethics to be observed by rehabilitation professional s u nder -sub- section (1) of section 21;

(-m) the particulars to be stated, and proo f of qualifications to be given, in application for registration under this Act;

(n) the manner in which and the conditions subject to -which an appeal may be preferred under sub-section (1) of section 22;

(o) the fees to be paid on applications and appea ls under this Act;

~p) any other matter which is to be, or may be, pres

30. Every rule and every regulation made und er this Act shall be latd'., as soo n as may be after it is made, b efore e ach House o f P a rliament , while it is in session, for a total period of thirty days which may be com- prised in one session or in two or more successive s essions, and if, before the expiry of the session immedia tely-followi n g the session or t he successive sessions aforesa~d, both Houses agree in m a king an.y modification in the rule or regulation, or both Houses a ·gree tha t the· r u le or regula tion should not be ruade, the rule or regulatio n shall thereafter have e ffect o n ly i n such modified form or be of no effect, as the case m.ay be; so, however. that any such n1odi.ftcation or annulment shall be without prejudice t o the validity of anything previously done under that rule or regulation. L a.~•,.,g

of cutes

a od re-

i;:uh-<,o

t>.?f::;re

~cU"l~ .. 1- 1tt'!"t1t.

11

12 THE GAZETTE OF INDIA EXTRAORDINARY ( PART II- TI-IE SCHEDULE

(Sec setion 11)

RECOGNISED REHABUTATIONQUAUFICATIONS GRANTED BY UNIVERSJTlES OR INSTITUTIONS IN INDIA U niversity /Institution Name of Course Qualification

National Institote fo r the Ortho-

Paedically Handicapped, B.T.

Road. B o nhooghly,

Calcutta-700 090

D c.Partment of Rebabilitat.ion,

Safdarjaog Hospira:.

N ew D zlhi

Govt. Instit ute of Rehabilitatio n

of Medicine.

K. K. Nagar, Madras-<;00083

2

Diploma in Prosthetic & Ortbotic Eng;neering (2 Yea.n)

Course in Pro5thctics & Orthotics

(3 Years)

Diploma in Ortbotic.~ & Prosthetics

3

Na.1ional Institute of ReJ:,abilita- tio n T raining and Research. 01..,tpu.r, P.O. : Bafroi Distt. Cuttack (Orissa).

Diploma io Prosthetic &

Orthotic Engineering

AJ I India ·institute of Physical

Modicine & Rehabilitation, Haji AH, Khadyc Marg.

Mabala,uni, Bombay-400 034 School of Prosthetic..-.; & Ort.hotics,

K. K. N agar, Madr:as-600 083 {2 Yeat"s)

B.Sc. (P&O)

Diploma in Prosthetic & Ortb.oties &paecriog

(2 Year11 duration)

Schicffe}in Lepros3 Rese:acch and Prosthetic Technician Course

Training centre. (18 months) Karig;ri, SLR Sanatorium. P. 0. N'orfh ArcotJDistt. (S. Indja) 0.-- -AudloloffUls all(;/ ~It therapists All India l n ~titutc o f Speccl' and Hearing, Manasa ~ngothri,

Mysore-576 006

Ali Yav'1!" Jung National lnbti- tute for t he Hearing Hanrli- capped.

Bandra (W),

Bombay-WO 050

(B.Sc. Speech &

(3 Years duration)

Hearing)

B.Sc. (A. & S.T.)

(3 Y~rs duration)

Post•Graduatc Institute of Me- B.Sc. (Spec-ch & Hearing) clf~l f~ucaLion and R!:search, (3 Years dwatioo)

Chattc"flt""lrn-J 60 012 D iploma

Dip1oma

Diploma

Diploma

Diploma

Diploma

Degree

Remarks

4

Sec.I] THE GAZE I IE OF INDIA EXTRAORDINARY

1 2

Topi wala Nadooal MedJcal Col- lege and DYL Nair Charitable Hospital,

1.>r. A. L. Nair Road, Bombay-400 008

All India fns titutc or Medical

Sc.icoces. Aosari Napr,

New Del:U Sbri K. L . Institute fo r the t:>eaf,

51, Vidya.naa;iu-, Bhavoap.r-364 002 (Gujarat) The Bducatiooal Audjololl)I' and R.esearch Centre School for the Deaf' • -PONAM'',

67. Napeao Sea Road,

Bombay-400 006

V. R. Ruia Moolc-Badhir Vidyalaya,

Punc-3.0

Little Flower Convent -,1-lisher Sec. ScllooJ Cor the Deaf,

3

Diploma in Audiol«>o

Speech Therapy (B.Sc.}

&

B.Sc. (Hoos.) iD Speech &

Heari.Ds

Tcac.bers Traioioa l'or the Deaf

(1 Year duration)

Certificate Course for

Teachers °' the I>eaf

(iO months duration)

Teachers Trairuna DiPiosna Courac for Dear se-¥1ents

(I Year duration)

(i) .Junior Diploma io T'Cachina the Deaf'

127, O.N. Road, Cathedral P.O •• Madras-600 006 (it) Seoioz Diploma in Tcaobin& the Deal

The Blind Relief Associ•tion Lal Babadur Shastri Mars. New Dclbi-110 003

Tho Clarice School foe tbc Deaf'. -s-"DHANA ... No. 3,

Third Street.

nr". Radba.kris bnan Roac.t, Mytapore, Madras--600 004

Rama.Jcrisbna Mission, Blind Boy•s Academy, Harendrapur-743 508, Wc.." t Beopl

(10 months duration) One Year Diploma Course for Traioincof'Teachcrs ot'tbe Blind

(i) Teachers Trainina flW the Deaf'

(ii) Te:1.chers Traioioar f'or the McntalJy Retarded

Ci) In-ServM>e · Primauy lcsvel Tcacbrrs ot the Visually Handicapped

(18 months duradoo)

(ii) Secondary level Teaobers o f the Visually HandJc:ap-

pcd (10 Dk>nths duration) Diploma

Diploma

DiplOGUl

Diploma

Diploma

Dtp1oma

DiplOID&

Govt. B iaher Socoodary school ror tl'le Blind, Poonainallce, Madras-600 M6

(i) Diplo ma in Teaching the Diploma BUnd

(6 months at School + 12

nx,ntns by Con-eapondeocc)

(ii) Special Examination in Teacbins tho Blind

(lO IDODtbs course)

13

4

14 TI-IE GAZETrE OF lNDIA EXTRAORDINARY [ PART Il-Sec. l l

1 2 3 4

Ali Yavar Jung National 1:~.titute (i) B.Ed. (D~ao P .G . Diploma for the Hearing Handicapped,

Dandra (W.), Bornbay-400 050 (1i) D EJ. (Deaf) i n Rc-gio nal D i plo ma Languages

IV. .~lultipurpose t< habilitatio11 therapists tech11ician.r/ossistant/ u;orker Departmc-nt o i R e habi l i t.Hto n, Safdarj.tng Hospital ,

New Dclhi -110 029

One Year Certificate Course for Multi-Rehat-ilitation

Worker

C ertificat e

V - Vocational counscllor.r National Councit o f Education Research and Training, Sri Aurobindo Marg,

N e w D elhi-110 016 A It India lni.litutc c f Phys ical M:cdidne & Rehabilitation, H:tji Ali, Khadye Marg.

l\lalta(axmi. Bombay-400 034 Diploma Course in Educa-

t io n al and Vocational G u i - dance

(9 months duration) Dipll'ma

PGDR (Voca1io r.a1 Guicln,c~) D iptc,u.,;

Y{. - D(p/oma In

34 of 1992. * 47)

Amendmen1 of scc1ion 2. Amendmeni of section 3. Amendment of sec1ion 13. Amendmcnl

SEC. l] TIIB GAZETTE OF INDIA EXTRAORDINARY 3