Section 5 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
5.
The Medical Board shall after due examination, give a Permanent disability certificate (in Form-I) in cases of such Permanent disabilities where there are no chances of variation in the degree of disability. Wherever there is any chance of variation in the degree of disability the Medical Board will indicate the period of validity in the certificate.
