Section 45(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(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.
