Section 22 in The Constitution of Jammu and Kashmir
22. Rights of women.
- The State shall endeavour to secure to all women -(a)the right to equal pay for equal work;(b)the right to maternity benefits as well as adequate medical care in all employments ;(c)the right to reasonable maintenance, extending to cases of married women who have been divorced or abandoned;(d)the right to full equality in all social, educational, political and legal matters;(e)special protection against discourtesy, defamation, hooliganism and other forms of misconduct.
