REGENT COMPUTRONICS PVT. LTD.

RAGHUNANDAN PRASAD Appellant

V/S

INSTITUTE FOR PHYSICALLY HANDICAPPED Respondents

Referred Judgements :-

JUDGEMENT

(1.) Disabled and physically and mentally handicapped are receiving increasing attention all the world over. The Central Government under the auspices of the Department of Social Welfare in the Ministry of Educations, Social Welfare Culture Health established in 1976 a body called "The Institute for the Physically Handicapped" at New Delhi ("the Institute"). This is a society registered under the Registration of Societies Act, XXI of 1860. The main object of the Institute is the "education and rehabilitation of the handicapped". It offers rehabilitation services, such as education, training, work-adjustment to orthopaedically handicapped persons, mentally retarded and others. For the rehabilitation of the handicapped, the Institute, trains physio-therapists, occupational-therapists. They also manufacture and distribute such aids and appliances as are needed for the rehabilitation of the handicapped.

(2.) The Society has framed Rules. Rule 3 provides for two main authorities of the Institute, namely, (1) the General Council, and (2) the Standing Committee.

(3.) Rule 4 prescribes the composition of the General Council. It consists of (i) the Secretary to the Government of India in charge of Social Welfare, who is the President of the Council, (ii) two prominent social workers to be nominated by the Government of India, (iii) one prominent medical practitioner to be nominated by the Government of India, (iv) an officer designated by the Ministry of Finance, Government of India, (v) a representative of the Department of Social Welfare, (vi) Director of the Institute who is Member Secretary of the General Council, and (vii) not more than ten persons who in the opinion of the Government of India are experienced or knowledgeable either in the field of Social Welfare or in the management of public finance who are nominated by the Government of India.

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RAGHUNANDAN PRASAD Vs. INSTITUTE FOR PHYSICALLY HANDICAPPED

Referred Judgements :-

JUDGEMENT

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