Section 27 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
27. Rehabilitation.
(1)The Government and the local authorities shall within their economic capacity and development, undertake or cause to be undertaken services and programmes of rehabilitation, particularly in the areas of health, education and employment for all persons with disabilities.(2)For the purposes of sub-section (1), the Government and the local authorities may grant financial assistance to non-Governmental Organisations.(3)The Government and the local authorities, while formulating rehabilitation policies shall consult the non-Governmental Organisations working for the cause of persons with disabilities.
