Section 3 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
3. Constitution of the State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disability, etc.
(1)With effect from such date as the Government may, by notification, appoint, there shall be constituted, for the purposes of this Act, a body by the name of the State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and contract, and shall, by the said name, sue or be sued.(2)The general superintendence, direction and management of the affairs and business of the Trust shall vest in a Board which may exercise all powers and do all acts and things which may be exercised or done by the Trust.(3)The head office of the Trust shall be concomitant with the headquarter of the Government and the Board may, with the previous approval of the Government, establish offices at other places in the State.(4)The Board shall consist of-(a)a Chairperson to be appointed by the Government from amongst, the persons having expertise and experience in the field of autism, cerebral palsy, mental retardation, multiple disability and health care, child development, paediatrics or related fields ;(b)five persons to be appointed in accordance with such procedure as may be prescribed from amongst the registered organizations out of which three members each shall be from voluntary organizations, associations of persons with autism, cerebral palsy, mental retardation and multiple disability and from associations of persons with disability :Provided that initial appointment under this clause shall be made by the Government by nomination ;(c)four persons, not below the rank of Additional Secretary to Government, who may be from the Departments of Social Welfare, Health and Medical Education, Finance, Labour and Employment, Education, Urban Development Department, Rural Development and Panchayati Raj Department, as Members, ex-officio ;(d)two persons to be nominated by the Board representing the associations of trade, commerce and industry engaged in philanthropic activities, members ;(e)one representative to be nominated by Department of Empowerment of Persons with Disabilities, Ministry of Social Justice and Empowerment, Government of India ; and(f)the Chief Executive Officer, who shall be atleast of the rank of Additional Secretary to Government, Member-Secretary, Ex-Officio.(5)The Board may associate with itself, in such manner and for such purpose as may be determined by regulation, any person whose assistance or advice, it may desire for carrying out the objects of the Trust :Provided that such person shall have a right to take part in the discussion relevant to that purpose but shall not have right to vote at a meeting of the Board and shall not be a member for any other purpose :Provided further that the maximum number of persons so associated shall not exceed eight and so far as possible the person so associated shall belong to the registered organizations or from the professionals.
