LexThe Rehabilitation Council of India Act, 1992
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this actREGISTERED No. DL-33004/9l
l{«TU~
EXTRAORDINARY .
mwril~1
PART Il--Section 1
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PUBLISHED BY AUTHORITY
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No. 56) NEW DELHI, WEDNESDAY, SEPTEMBER 2, 1992/BH.ADRA 11, 1914
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==-=--::::-:=======-=--===========-= =-====:::::.-------=-------=--=-
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~.
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) sufferi ng 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) ''Mem ber-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;
s..c. tl THE GAZETTE OF INDIA EXTRAORDINARY
- ----
(o) "visually handicap ped '' m ean s a person who suffers from any
of the following conditions , n amely : -
(i) total absen ce of sight;
(ii) visual acquity not ex<:eeding 6/60 or 20/200 (snellen) in
the better eye with the correcting lense s; 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 con strued as a refer ence to the corre spond
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 call ed the R ehabilitati o n Council of India.
(2) The Council shall be a body corporate by the name aforesaid,
_ !laving perpetual succession and a common seal, with pow er, :>ubject to
the provisions of this Act, to acquire, hold and dispose of property, both
movable and immov able, and 1to co·ntract and shall by the said n am~ sue
and be sued.
(3) The Council shall cons'ist of the following member s, namety :-
. '
(a) a Chairperson, fro m amon gst the person s having exp erience in
social work or rehabilitation, to be appointed by the Central Govern ment;
(b) three members to be ,appointed by the Cen tral Governmen t to
repre sent respectively the Ministnes of the Central Govern ment dealing
with-
(i) Welfare ;
(ii) Health; .and
(iii) Finance;
(c) one member to be appo intcdl by the Cenlml Govern ment to
represent the University Grants C ommissi on;
(d) one member to be appo inted by the Central Government to
represe nt the Directora te General of Indian Counci l of M edical Research;
(e) two memb ers to be appoint ed by ~he Centr al Governme nt to
repr esent the Ministry or department of the States or the Union territories
dealing with Soc ial Welfare by rotation in alphabetical order;
(f) such riumb er of members not exceeding six a:; may be appoi nted
by the Central Government from amon gst the reh abilitati on professiona ls
working in voluntary organ'isa tions;
3
Constitution
and
incorpora
tion of
Rehaibilita
tion Council
of India .
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 numb er 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 enroll ed on the Indian Medical Register in the
case of a member referred to in clause . (g) of sub-section (3) of
section 3,
SEC, 1) , 'l'HE GAZETTE OE' IND1A EXTRAOR DINA RY 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 committ ees for general or special pur
pose s as the Coun cil deems necess ary to carry out the purpo ses of this
Act. . .
(2) The Executive Committ ee 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 nomina ted by the Council from amongst its
members.
(3) The Chairperson shall be the Chairperson of the Executive
Committee.
(4) In addition to the pow ers and duties conferred and impo sed upon
it by -~his Act , the Executiv e 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 appo int the Member-S ecretary 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 Chairper son.
(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 purpo se of this Act
(3fThe Council shall, with the previous· sanction of the Central Govern·
ment, fix the allowances to rbe paid to the Chair perso n 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 ther eof 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 rights 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 provi sions of clause (b) , a11
liabiliti es incurr ed, all contracts entered into and all matter s and
things engaged to be done by, with or for the Rehabilitation Council
immediately before that date, for or in connectio n with the purpose s
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;
Executive
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
tatio n
Council
and
transfer
of rights .
liabilities
and em-
ployees of
Rehabili·
t ation
Council
to
Council.
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 Univ ersity 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 tha t it shall be• the
recognis ed qualification only when granted after a specified date .
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 puni shed 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 Univ ersity or in stitution 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
course s of study and examin ation s are r equired to be undergone and such
qualific ation 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 int erfere
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 sufficienc y of every examination which
-they attend, ·
· (3-> The' Council shall forward a copy of the report of the Inspect or
~mder sub-section ""2) to the University or institution concerned and shall
Right s of
persons
posses
~ing
quali.
ficatioos
inctudcd
in the
Schedule
to be
enroll ed.
Power to
require
informa
tion as
to courses
of study
and
examina ...
lions .
Ins
pectors at
examina
tions.
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. I 1
_ · (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. ·
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
person 5
who arc
registered.
on Regis
ter_
Profes
sional
conduct
and
removal
of nam es
front
Riegister
Appt::a!
againsi;
order
of 1·eroo
val frorn
Reg-istf-1 -.
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
acti on
taken in
f,OOd
faith.
Em
ployee s
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 Gaze tte.
(2) The Register shall b e deemed to be a publ ic doc ument w i thin
the 1neani ng of the 1:vlian Evidence Act, 18':2 and may be p r oved l>y 3
~op y thereof.
24 . (1) The Coun c il s h all furnish such reports , copies of its rninu 1e.,
abs trac t s of its account s, and other information to t h':! C entral G over n
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 Coun cil under this . section or under sec ti on 16.
2S. Notwithstand ing anything contained in the Code of Criminal Pro-
cedure , 1973 . n o court shall take cognizance of an cf!ence puni shable 2 of 1l,<\
under this Act except upon a complaint, in writin g, made by any pers<1r~
authoris e d in this b e half by the Council.
26. No suit , prosecution o r o t bPr legal proceeding shall lie against tbe
Centra l Government , Council , Chairp erson, 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 Chairper scn . n1embers. ~!embe r-Secre t a ry, offi cers 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 regulatio n
n1adt thereunder , he deemed t o be public serva nts within the mea nin ,;
of sect.ion 21 of the Indian Pen al 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 vi o us san<.:lion uf the Centr a l
Governm ent , make, by notification, r egulations generally to carry out the
purposes o f this Act, and without prejudice to the generality of the
Core-goi ng power , such regulations may provide f or-
(a) the management of the property of the Council;
(b) the main t enance and audit of the accounts of the Council;
(c) the resignati on of members of the Council;
(d) the powers and duties of the Chairpel'&on;
(e) the rules of proce dure in the transaction of business under
sub-section (3) of section 4;
(f) the fun c tion of the Executive Committee and other com
mittees , consti tuted under sec tion 7;
•s oL 1960
Sec.1] THE GAZ.ETIE OF INDIA EXTRAORDINARY 11
(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 stand a 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 xamin e r s ,
and the condition of the admission to such exanrin a tio ns;
(l) the standards of professional con duct and etiquette and c o d e
of ethics to be observed by rehabil ita tion professiona l 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 s ection 22;
(o) the fees to be paid on application s and appe a ls under this
Act;
~p) any other matter which is to be, or may be, pres <!ribed.
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 a ch House o f P a rliament ,
while it is in session , for a total period of thir ty days which may be com
prise d in one session or in two or more successive s essions , and if, befo re
the expiry of the sess ion immedi a tely-follow i n g the s ession or t he successi ve
sessions aforesa ~d, both Houses agree in m a kin g an.y mod ificatio n in the
rule or regulation , or both Houses a·gree tha t the· r u le or regul a tion should
not be ruade, the rule or regulati o n shall t herea fter 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<l'II
t>.?f::;re
~cU"l~ .. 1-
1t t'!"t1t.
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 Hand icapped, B.T.
Road. B o nhooghly,
Calcutta-700 090
D c.Partment of Rebabilitat.i on,
Safdarjaog Hos pira:.
N ew D zlhi
Govt. Insti t ute of Rehabilitati o n
of Medicine.
K. K. Nagar,
Madras-<;00083
2
Diploma in Prosthetic &
Ortbotic Eng;neering
(2 Yea.n)
Course in Pro5thctic s &
Orthotics
(3 Years)
Diploma in Ortbotic.~ &
Prosthetics
3
Na.1ional Institut e 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 ·instit ute 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 Lepro s3 Res e: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, Mana sa ~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 Institu te of Me- B.Sc. (Spec-ch & Hearing)
clf~l f~ucaLion and R!:sea rch, (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.kri s 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) Dipl o 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.), Born ba y-4 00 050 (1i) D EJ . (Deaf) i n Rc-gi o nal D i pl o ma
Languages
IV. .~lultipurpose t< habilitatio11 therapists tech11ician.r /ossistant / u;orker
Departm c-nt o i R e h abil i t.Hto n,
Safdarj .tng Hospital ,
New Dclhi -110 029
One Year Certificate Cour se
for Multi-Rehat-ilitation
Worker
C ertificat e
V - Vocational counscllor.r
National Councit o f Educat ion
Research and Training ,
Sri Aurobind o 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
tio n al and Vocational G u i-
dance
(9 month s duration)
Dipll'ma
PGDR (Voca1i o r.a1 Guicln ,c~) D i ptc,u.,;
Y{. - D(p/oma In <ommuniea t ion disorders
"'li Yavar Juoi; National Ins tit ute
foe tbc Hearing Handicapped,
Bandra (W.),
Bomta :, -400 050
Diploma in Communicati o n
Disorders
(l Year)
Oip loo:. a
K. L. MOHANPURIA ,
Se6y. to the Govt . of / ndi ,r.
34 of 1992 .
* 47)
No. 47]
REGISTERED NO. DL-33004 /2000
3fmtffi'UT
EXTRAORDINARY
q'f7f 11 - ~l
PART II - Section 1
~ * ~
PUBIJSHED BY AUIHCfilIY
~ ~. mi:rcm:, ~ 4, 2000 I '1rs:; 13, 1922
NEW DELHI, MONDAY, SEPTEMBER 4, 2000 / BHADRA 13, 1922
~ 'Wf if ~'1f'5o~'<ft;;mftt°~f<f.~ a:iwT~<fi~ if ~~~I
Separate paging is given to this Part in order that it may be filed ·as a separate compilation.
MINJSlRY OF I.A\V, JUSTICE AND O)MPM1Y AFFAIRS
(Legislative Department)
New Delhi, the 4th September. 2000/Bhadm 13, 1922 (Saka)
The following Act of Parliament rece ived the assent of the President on !he 4th
September, 2000, and is hereby published for general infonnation:-
THE REH.ABILIT A TION COUNCIL OF INDIA (A.MF .. ND.MEND ACT, 2CXX)
No. 38 oF 20CD
[4th September, 200)]
An Act to amend the Rehabilitation Council of India Act, 1992.
BE ii enacted by Parliament in the Fifty-first Year of the Republic of India as
follows :-
1. This Act may be called the. Rehabilitation Council of India '(Amer:idment) Shon 1i1le.
Act,2000.
2. In the Rehabilitation Council of India Act, 1992 (hereinafter referred to as the Amendment
principal Act), in the long title for the words "the training of rehabilitation professionals of long title .
arid", the words "and monitoring the training of rehabilitation professionals and pe~onnel,
promoting research in rehabilitation and special education," shall be substituted .
Amendmen1
of scc1ion 2.
Amendmeni
of section 3.
Amendment
of sec1ion 13.
Amendmcnl
of sec1ion 19.
2 THE GAZETTE OF INDIA EXTRAORDINARY
3. In section 2 of the principal Act,
(]) in _sub-section (1),-
[PART II-
(1) for clause (c), the followi _ng clause shall be substituted , namely:
;. i . .
'(c) "handicapped" m~· a person suffering from any disability
i:-~fem:d to in clause (i) of ~on.2 of the Persons With Disabilities (Equal
Opportunities, Protection o~~gbts and Full Participation ) Act, 1995;';
(ff) cl~s _(d) and(~) shall be omi~ - :"
(iii) after clause (m), the fo'1o~g clailse ~hall be'inserted, rul)llely:-
'(ma) "reh'abilitation" refera to apr~~s aimed :at enabling persons
with disabilities to reach and maintain their optimal physical , sensory;
intellectual, psychiatric or social functional levels;';
(iv) clause (o) shall be omitted;
(2) after sub-section (1), the following sub-section shall be inserted , namely:-
"(/ A) Words and expressions used and not defined in this Act but defined
in the Persons With Disabilities (Ecjual Opportunities , Protection of Rights and
Full Participation) Act, 1995 shall have the meanings respectively assigned to 1 of t 996 .
them in that Act.".
4. In section 3 of the principal Act, in sub-section (3), for clauses (a) and (b), the
following clauses ·shall be substituted, namely:- ·
"(a) a Chairperson, from amongst the persons having experience in
administration with professional qualification -in the field of rehabilitation, disabilities,
and special education, to be appointed by the Central Government;
(b) such number of members not exceeding seven, as may be nomina ted by the
Central Government, to represent the Ministries of the Central Government dealing
. with matters relating to persons with •disabilities;" .
5. In section 13 of the principal Act, after sub-section (2) , the following sub-section
shall be inserted, namely:-
"(2A) Notwithstanding anything contained in sub-section (2), any person being ·
a doctor or a paramedic in the ·field of physical medicine and rehabilitation,
orthopaedics, ear, nose or throat (ENT). ophthalmology or psychiatr ; , employed or
working in any hospital or establishment owned or controlled by the Ce_l).tral
Government or a State Government or any other body funded by the Central ora State
Government and notified by the Central Government, may discharge the functions
referred to in clauses (a) to (a) of that sub-section.".
6. In section 19 of the principal Act, the following provisos shall be inserted at the
end, namely:-
"Provided that the Council shall register vocational instructors and other
personnel working in the vocational rehabilitation centres under the Ministry of Labour
on recommenda tion of that Ministry and recognise the vocational.rehabilitation centres
as manpower development centres:
Provided further that the Council shall register personnel working in national
institutes and apex institutions on di~ability under the Ministry of Social Justice 11.lld
·Empowennent on recommendation of that Ministry and recognise the national institutes
and apex. institutions on disability as manpower development centres.".
SEC. l] TIIB GAZETTE OF INDIA EXTRAOR DINARY 3
7. In section 22 of the principal Act, in sub-section (2), for the words "period of-thirty Ar
days", at both the places where they occur, the words "pc rioa of sixty days" shall be o'
substituted. ·
SUBHASH C. JAIN .
Secy. ro the Govt. of India.
PR INTED BY THE MANA GER, GO VERNME NT or !NOIA PR ESS (PLU) , MINTO ROAD, NEW DE LHI
ANO PUBLISH ED BY THE CONTR OLLER OF PUBLICATIONS, DELHI, 2000 .
MGIP(PLU)MRND--4009Gl--05 .09.2000.