Section 10 in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
10. Objects of Trust .-The objects of the Trust shall be-
(a)to enable and empower persons with disability to live as independently and as fully as possible within and as close to the community to which they belong;(b)to strengthen facilities to provide support to persons with disability to live within their own families;(c)to extend support to registered organisations to provide need based services during the period of crisis in the family of persons with disability;(d)to deal with problems of persons with disability who do not have family support;(e)to promote measures for the care and protection of persons with disability in the event of death of their parent or guardian;(f)to evolve procedure for the appointment of guardians and trustees for persons with disability requiring such protection;(g)to facilitate the realisation of equal opportunities, protection of rights and full participation of persons with disability; and(h)to do any other act which is incidental to the aforesaid objects.
