International Conventions/Instruments on Disability and Mental Health
For Full Text of Core International Instruments http://www2.ohchr.org/english/law/
Charter of United Nations.
Convention Against Torture and other Cruel, in Human or Degrading Treatment or Punishment.
Convention on the Elimination of all forms of Discrimination against Women, 1979 (CEDAW)
Committee On the Elimination of all forms of Discrimination against Women. General Recommendation No. 18
Convention on the Rights of Child, [CRC]
Articles 2, 23
Committee On Convention on the Rights of Child.
Convention on the Rights of Persons with Disabilities, 2006 (CRPD) (Came into face 03.05.2008) – India Ratified on – 01.10.2007
Optional Protocol to the Convention on the Rights of Persons with Disabilities. 2006
Declaration on the Rights of Disabled Person, 1975 (A/Res/3447)
Declaration on the Rights of Mentally Retarded Persons.
Resolution No. 2856 (XXVI) of 20. 12.1971 (GA)
International Covenant on Civil and Political Rights (1966) , [ICCPR]
Committee on International Covenant on Civil and Political Rights
General Comment No. 8
International Covenant on Economic, Social & Cultural Rights.
Articles 6, 7, 11, 12, 15
Committee on International Covenant on Economic, Social & Cultural Rights, General Comment No.5
Millennium Development Goals. [MDG] http://www2.ohchr.org/english/law/
Standard Rules on the Equalization of opportunities for People with Disabilities, 1993
Universal Declaration of Human Rights, 1948
Disability/Mental Health under Other International Conventions/Conferences
Asian and Pacific Decade of disabled persons , 1993 – 2002
Resolution No 48/3 of 23.4.1992 [Beijing]
http://www.un.org/depts/escap/decade/backgr.htm
Biwako Millennium frame work [BMF] Economic and Social Commission for Asia the Pacific Japan
http://www.unescap.org/esid/disability/index.asp
Comprehensive and Integral International Convention to Promote and Protect the Rights and Dignity of Persons with Disabilities.
[GA Res 56/168 of 2001] http://www2.ohchr.org/english/law/
Declaration of Caracas (1990). Adopted on 14 November 1990 by the Regional Conference on the Restructuring of Psychiatric Care in Latin America, convened in Caracas.
http://www.who.int/whr2001/2001/main/en/boxes/box3.3.htm)
Declaration of Madrid (1996). Approved by the General Assembly of the World Psychiatric Association on 25 August 1996 and amended by the General Assembly in Yokohama, Japan in August 2002.
http://www.wpanet.org/home.html
International Conference on Primary Health Care,
Alma – Ata, USSR, 6 – 12 September 1978
http://www.who.int/hpr/NPH/docs/declaration_almaata.pdf
International Law Organization Convention Concerning Vocational Rehabilitation and Employment [Disabled Persons], 1983
Mainstreaming Disability in the development agenda [UN Economic and Social Council] Feb 3 – 12, 2010 and All UN Documents
http://www.un.org/disabilities/default.asp?id=161
Principles for the Protection of Persons with Mental Illness and Improvement of Mental Health Care/Resolution 46/119
Special Rapporteur on Disability of UN Commission for Social Development at the 19th congress of Rehabilitation International, Riode Janeiro August 25-30, 2000 (Bengt Lindquist)
Special Rapporteur on the rights everyone to the enjoyment of the highest attainable standard of physical and mental health.
http://www2.ohchr.org/english/issues/health/right/
UN Decade of Disabled, 1983 – 1992
United Nations, Economic and Social Commission for Asia and Pacific
http://www.unescap.org/esid/disability/index.asp
Universal Declaration on the Human Genome and Human Rights 1997(UNESCO)
http://portal.unesco.org/shs/en/ev.php-URL_ID=1881&URL_DO=DO_TOPIC&URL_SECTION=201.html
Vienna declaration and programme of action: World conference on human rights, 1993
http://www.unhchr.ch/huridocda/huidoca.nsf(symbol)/A.CONF.157.23.En?OpenDo...
WHO (1996). Guidelines for the promotion of human rights of persons with mental disorders. Geneva, World Health Organization.
http://whqlibdoc.who.int/hq/1995//WHO_MNH_MND_95.4.pdf
WHO (1996). Mental Health Care Law : Ten Basic Principles Geneva. World Health Organization.
http://whqlibdoc.who.int/hq/1996/WHO_MNH_MND_96.9.pdf
World Programme of Action concerning Disabled persons. UN General Assembly Resolution 37/52 of 18th Feb, 1982
http://www.un.org/disabilities/default.asp?id=23#137/52
International Labour Organization
Full Text of ILO Conventions is available at: http://www.ilo.org/ilolex/english/index.htm
International Labour Organization Conventions:
No. 102 - Social Security (Minimum Standards) Convention, 1952
No. 111
- Discrimination
(Employment and Occupation)
Convention, 1958,
No.121 - Employment Injury Benefits Convention, 1964
No. 142 - Human Resources Development Convention, 1975
No. 159 - Vocational Rehabilitation and Employment (Disabled Persons),
Convention 1983, coming into force: 20:06:1985
No. 168 - Employment Promotion and Protection against Unemployment,
Convention 1988
Regional Conventions:
European Social Charter, 1961
European Convention on Human Rights, 1950 (Entered into force 3.9.1953)
Article 15
Inter–American Convention on the Elimination of All Forms of Discrimination against Person with Disabilities, 1999 (Entered into force 14.9.2001)