Section 45 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
45. Institution for persons with severe disabilities.
(1)The Government may establish and maintain institution for persons with severe disabilities at such places as it thinks fit.(2)Where, the Government is of opinion that any institution other than an institution, established under sub-section (1) is fit for the rehabilitation of the person with severe disabilities, the Government may recognise such institution as an institution for persons with severe disabilities for the purpose of this Act:Provided that no institution shall be recognised under this section unless such institution has complied with requirements of this Act and the rules made thereunder.(3)Every institution established under sub-section (1) shall be maintained in such manner and satisfy such conditions as may be prescribed.(4)For the purposes of this section "person with severe disability" means a person with eighty percent or more of one or more disabilities.
