Section 2 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Autism" means a condition of uneven skill development primarily affecting the communication and social abilities of a person, marked by repetitive and ritualistic behaviors ;(b)"Board" means Board of trustees constituted under section 3 ;(c)"Cerebral Palsy" means a group of non-progressive conditions of a person characterized by abnormal motor control and posture resulting from brain insult or injuries occurring in the perinatal, prenatal or infant period of development;(d)"Chairperson" means the Chairperson of Board appointed under sub-section (4) of section 3 ;(e)"Chief Executive Officer" means the Chief Executive Officer appointed under sub-section (i) of section 8 ;(f)"Government" means Government of Jammu and Kashmir ;(g)"Member" means a Member of the Board and includes the Chairperson ;(h)"Mental retardation" means a condition of arrested or incomplete development of mind of person, which is specially characterized by sub-normality of intelligence ;(i)"Multiple disabilities" means a combination of two or more disabilities as defined in clause (e) of section 2 of the Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998 ;(j)"Notification" means notification published in the Government Gazette ;(k)"Persons with disability" means a person suffering from any of the conditions relating to autism, cerebral palsy, mental retardation or a combination of any two or more of such conditions and includes a person suffering from severe multiple disability ;(l)"Prescribed" means prescribed by rules made under this Act ;(m)"Professional" means a person who is having special expertise in a field, which would promote the welfare of persons with disability ;(n)"Registered organization" means an association of persons with disability or an association of parents of persons with disability or a voluntary, as the case may be, registered under section 12 ;(o)"Regulations" means the regulations made by the Board under this Act ;(p)"Severe disability" means disability with eighty per cent or more of one or more of multiple disabilities ;(q)"State" means State of Jammu and Kashmir ;(r)"Trust" means the State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities constituted under sub-section (1) of section 3.
