Central Government has issued the draft of Transgender Persons (Protection of Rights) Rules, 2020.

Notice is given that the said draft rules will be taken into consideration after the expiry of a period of thirty days from the date on which the copies of the Official Gazette in which this notification is published are made available to the public.

Following are the heads under which the rules have been drafted:

  • Short title and commencement
  • Definition
  • Application for issue of certificate of identity under Section 6 or Section 7
  • Procedure for issue of certificate of identity under Section 6
  • Issue of certificate of identity for a transgender person under Section 6
  • Procedure for issue of a certificate of identity for change of gender under Section 7
  • Issue of certificate of identity under Section 7
  • Communication of rejection of application
  • Right to Appeal
  • Welfare measures, education, social security and health of transgender persons by appropriate Government under Sections 8, 13, 14 and 15
  • Provisions for non-discrimination
  • Equal opportunities in employment
  • Grievance redressal
  • National Council

Notification


Ministry of Social Justice and Empowerment

[Notification dt. 13-07-2020]

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