Section 15 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
15. Government and local authorities to provide children, with disabilities free education etc.
- The Government and the local authorities shall:(a)ensure that every child with disability has the access to free education in an appropriate environment till he attains the age of eighteen years;(b)endeavour to promote the integration of students with disabilities in the normal schools;(c)promote setting up of special schools in Government and private sector for those in need of special education in such a manner that children with disabilities living in any part of the State have access to such schools;(d)endeavour to equip the special schools for children with disabilities with vocational training facilities.
