Table of Contents
Page 1
Introduction
3
Part A
Conceptual Foundations
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Chapter 1: Disability: Definitions, Estimates and Causes
9
Chapter 2: Approaches to Disability
17
Chapter 3: the Indian ScenarioChapter 3 The Indian Scenario
27
Part B
Introduction to the UN Human Rights Treaties
Chapter 4: International Human Rights Law and Its Relation Its Relation to National Law
39
Part C
Application of Social and Cultural Rights in the Context of Disability
Chapter 5: Evolution and Nature of Social and Cultural Rights
59
Chapter 6: Specific Social and Cultural Rights and their Relevance to Persons with Disabilities
65
Part D
Application of Economic Rights in t he Context of Disability
Chapter 7: Evolution and nature of Economic Rights
117
Chapter 8: International and National Law on Selected Economic Rights
123
Part E
Application of Civil and Political rights in the Context of Disability
Chapter 9: Evolution and Nature of Civil and Political Rights
155
Chapter 10: International and National Law on Selected Civil Rights
161
Part F
Using International Human Rights Procedures to Advance the Human Rights of Persons with Disabilities
Chapter 11: International Mechanisms and Procedures
215
Page 2
Annexures
Annexure 1: The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
245
Annexure 2: The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Retardation and Multiple Disabilities Act, 1999 No. 44 of 1999 (30th December 1999)
277
Annexure 3: The Mental Health Act, 1987
295
Annexure 4: Rehabilitation Council Act of India Act 1992
..338
Annexure 5: Standard Rules on the Equalization of Opportunities for Persons with Disabilities
352
Annexure 6 -Persons with disabilities;CESER General Comments 5 (o9/12/94)
380
Annexure 7: Biwako Millennium Framework (BMF)
392
Annexure 8: Principles for the protection of Persons with mental illness and the improvement of mental health care- Adopted by general Assembly resolution 46/119 of 17 December 1991
422
Page 3