Section 10 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
10. Functions of the State Executive Committee.
(1)The State Executive Committee shall be the Executive Body of the Co-ordination Committee and shall be responsible for carrying out the decisions of the Co-ordination Committee.(2)Without prejudice to the provisions of sub-section (1) the Executive Committee shall also perform such other functions as may be delegated to it by the State Co-ordination Committee.
