Section 46(8) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(8)[] [Renumbered '3' by Act No. 4 of 2017, dated 27.4.2017.] The Government may, by notification in the Government Gazette, designate the Director, Social Welfare, Jammu and Director, Social Welfare, Kashmir as Additional Commissioners and Additional Deputy Commissioners in the Districts as Joint Commissioners for the purposes of the Act.
