Non-Priced Publication
The Publications brought out by the National Human Rights Commission are either free or priced. In case it is a priced publication, then a Demand Draft for the amount that covers the cost of the book has to be made in favour of the National Human Rights Commission, New Delhi payable at New Delhi . Some Publications are available in electronic format on this website. To view or download, simply click on the appropriate link provided.
| Image | Title/Description | Price | Download |
|---|---|---|---|
 |
Disability Rights (Rights of Persons with Disabilities Act & National Trust Act) and Mental Healthcare Act Disability Rights (Rights of Persons with Disabilities Act & National Trust Act) and Mental Healthcare Act |
(0.87 MB) | |
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Rights of the Disabled |
(1.22 MB) | |
 |
Manual on Human Rights, Disability and Law The Manual on Human Rights, Disability and Laws which was released in a print, Braille and accessible CD format at the National Conference on Disability in New Delhi on 23 June 2005, is a compilation of an impressive range of positive examples of disability jurisprudence. It explores a variety of general and disability specific instruments, such as core international human rights treaties, soft law instruments - declarations, proclamations and rules - in order to establish their relevance for persons with disabilities. The Constitution of India and relevant statutes have also been analyzed. A conscious effort has also been made to document examples of positive jurisprudence, disability specific as well as general, to encourage their wide utilization by legal practitioners and activists. *Version available - Print / Braille / Accessible CD (for the visually impaired) |
(7.76 MB) | |
 |
Disability Manual First Revised Editions 2011 |
(0.02 MB) | |
 |
Report on Implementation of the Persons with Disabilities Act, 1995 (PWD) – Some Glimpses The NHRC has been concerned about the rights of the persons with disability. It has been making efforts to ensure that the provisions of the legislation namely, the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 are being implemented effectively, so that the relevant facilities are available to these people in accordance with the Act. |
(0.42 MB) |
Disability Rights (Rights of Persons with Disabilities Act & National Trust Act) and Mental Healthcare Act
Disability Rights (Rights of Persons with Disabilities Act & National Trust Act) and Mental Healthcare Act
Rights of the Disabled
Manual on Human Rights, Disability and Law
The Manual on Human Rights, Disability and Laws which was released in a print, Braille and accessible CD format at the National Conference on Disability in New Delhi on 23 June 2005, is a compilation of an impressive range of positive examples of disability jurisprudence. It explores a variety of general and disability specific instruments, such as core international human rights treaties, soft law instruments - declarations, proclamations and rules - in order to establish their relevance for persons with disabilities. The Constitution of India and relevant statutes have also been analyzed. A conscious effort has also been made to document examples of positive jurisprudence, disability specific as well as general, to encourage their wide utilization by legal practitioners and activists.
*Version available - Print / Braille / Accessible CD (for the visually impaired)
Disability Manual First Revised Editions 2011
Report on Implementation of the Persons with Disabilities Act, 1995 (PWD) – Some Glimpses
The NHRC has been concerned about the rights of the persons with disability. It has been making efforts to ensure that the provisions of the legislation namely, the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 are being implemented effectively, so that the relevant facilities are available to these people in accordance with the Act.