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Union of India - Section

Section 19 in National Charter For Children, 2003

19. Protection of children with disabilities.-

(a)The State and community recognise that all children with disabilities must be helped to lead a full life with dignity and respect. All measures would be undertaken to ensure that children with disabilities are encouraged to be integrated into the mainstream society and actively participate in all walks of life.
(b)State and community shall also provide for their education, training, health care, rehabilitation, recreation in a manner that will contribute to their overall growth and development.
(c)State and community shall launch preventive programmes against disabilities and early detection of disabilities so as to ensure that the families with disabled children receive adequate support and assistance in bringing up their children.
(d)The State shall encourage research and development in the field of prevention, treatment and rehabilitation of various forms of disabilities.