On 20-06-2024, the Ministry of Social Justice and Empowerment notified the Rights of Persons with Disabilities (Amendment) Rules, 2024 to amend sub-rule (1) of Rule 15 of the Rights of Persons with Disabilities Rules, 2017. These Rules came into force on 20-06-2024.
Rule 15 of the Rights of Persons with Disabilities Rules, 2017 provides for the rules for accessibility related to the physical environment, transport, and information that all establishments must comply with. A new clause has been inserted in this rule which includes the accessibility code for educational institutions as notified by the Ministry of Education.
The accessibility code for educational institutions focuses on identifying obstacles and barriers for children with disabilities in the physical infrastructure, as well as in the communication and learning ecosystem of the educational institutions while offering cost-effective solutions for the same.
