12. Access to justice.—
(1) The appropriate Government shall ensure that persons with disabilities are
able to exercise the right to access any court, tribunal, authority, commission or any other body having
judicial or quasi-judicial or investigative powers without discrimination on the basis of disability.
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(2) The appropriate Government shall take steps to put in place suitable support measures for persons
with disabilities specially those living outside family and those disabled requiring high support for
exercising legal rights.
(3) The National Legal Services Authority and the State Legal Services Authorities constituted under
the Legal Services Authorities Act, 1987 (39 of 1987) shall make provisions including reasonable
accommodation to ensure that persons with disabilities have access to any scheme, programme, facility or
service offered by them equally with others.
(4) The appropriate Government shall take steps to—
(a) ensure that all their public documents are in accessible formats;
(b) ensure that the filing departments, registry or any other office of records are supplied with
necessary equipment to enable filing, storing and referring to the documents and evidence in
accessible formats; and
(c) make available all necessary facilities and equipment to facilitate recording of testimonies,
arguments or opinion given by persons with disabilities in their preferred language and means of
communication.
