Section 41 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
41. Certificate of registration.
(1)Every application for a certificate of registration shall be made to the Competent Authority in such form and in such manner as may be prescribed.(2)On receipt of art application under sub-section (1) the Competent Authority shall make such enquiries as it may deem fit and where it is satisfied that the applicant has complied with the requirements of this Act and the rules made thereunder it shall grant a certificate of registration to the applicant and where it is not so satisfied the Competent authority shall by order, refuse to grant the certificate applied for;Provided that before making any order refusing to grant a certificate the Competent Authority shall give to the applicant a reasonable opportunity of being heard and every order of refuse to grant a certificate shall be communicated to the applicant in such manner as may be prescribed by the Government.(3)No certificate of registration shall be granted under sub-section (2) unless the institution with respect to which an application Con has been made is in a position to provide such facilities and maintain such standards as nay be prescribed by the Government.(4)A certificate of registration granted under this section:(a)shall, unless revoked under section 42, remain in force for such a period as may be prescribed by the Government,(b)may be renewed from time to time for a like period; and(c)shall be in such form and subject to such conditions as may be prescribed.(5)An application for renewal of a certificate of registration shall be made not less them sixty days before the period of validity.(6)The certificate of registration shall be displayed by the institution in a conspicuous place.
