Section 16 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
16. Duty of educational institutions.
- The Government and the local authorities shall endeavour that all educational institutions funded or recognised by them provide inclusive education to the children with disabilities and towards that end shall,-(i)admit them without discrimination and provide education and opportunities for sports and recreation activities equally with others ;(ii)make building, campus and various facilities accessible ;(iii)provide reasonable accommodation according to the individual's requirements ;(iv)provide necessary support individualised or otherwise in environments that maximise academic and social development consistent with the goal of full inclusion ;(v)ensure that the education to persons who are blind or deaf or both is imparted in the most appropriate languages and modes and means of communication ;(vi)detect specific learning disabilities in children at the earliest and take suitable pedagogical and other measures to overcome them ;(vii)monitor participation, progress in terms of attainment levels and completion of education in respect of every student with disability ;(viii)provide transportation facilities to the children with disabilities and also the attendant of the children with disabilities having high support needs.
