Section 70 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
70. Action by appropriate authorities on recommendation of State Commissioner.
- Whenever the State Commissioner makes a recommendation to an authority in pursuance of clause (b) of section 69, that authority shall take necessary action on it, and inform the State Commissioner of the action taken within three months from the date of receipt of the recommendation :Provided that where an authority does not accept a recommendation, it shall convey reasons for non-acceptance to the State Commissioner for Persons with Disabilities within the period of three months, and shall also inform the aggrieved person.
