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This questionnaire is specifically for disability rights experts.Its aim is to draw out their inputs on how the Supreme Court can ensure comprehensive and holistic end-to-end accessibility for the differently abled.
Questionnaire for disability right experts:
What is your name?
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Please mention the city and state of your residence.
Q1: What suggestions, if any, would you like to share to make the Supreme Court's physical infrastructure more friendly for the visually challenged?
Q2: What facilities should the Supreme Court introduce for those with hearing impairments?
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Q3: What measures can be taken to make the Supreme Court's premises more friendly for those with locomotor disabilities?
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Q4: What measures should the Supreme Court take to make its physical infrastructure more friendly for those with other [except visual, hearing and locomotor disabilities?
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Q5: What steps should the Supreme Court take to make its website more disabled friendly?
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Q6: What steps can the Supreme Court take to make its documents and filings more disabled friendly?
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Q7: If a special system is put in place for cases involving disabled stakeholders, what should be the key components of such a system?
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Q8: How can existing video conferencing facilities be made more disabled friendly?
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Q9: What are the special challenges faced by women with disabilities in accessing different facets of the Supreme Court? How can these challenges be effectively countered?
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Q10: How can the Supreme Court make its sitting arrangements more disabled friendly?
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Q11: What best practices can the Supreme Count use, with respect to the procurement of any new product/service, to make it disabled friendly from the
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Q12: What processes and policies should the Supreme Court put in place for training all court staff on disability and inclusion?
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Q13: What do you think would make the parking experience more comfortable for the differently-abled in the Supreme Court?
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Q14: Any Remarks / Suggestions ?[upto 200 words]
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