Section 16 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
16. Government and local authorities to make schemes and programmes for non-formal education, etc.
- The Government and the local authorities shall by notification make schemes for:-(a)conducting part-time classes in respect of children with disabilities who having completed education up to class fifth and could not continue their studies on a whole time basis;(b)conducting special part-time classes for providing functional literacy for children in the age group of sixteen and above;(c)imparting non-formal education by utilizing the available manpower in rural areas after giving them appropriate orientation;(d)imparting education through open schools or open universities;(e)conducting class and discussions through interactive electronic or other media;(f)providing every child with disabilities free of cost special books and equipments needed for his education.
