Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 19 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998

19. Government to prepare a comprehensive education scheme providing for transport facilities, supply of books etc.

- Without prejudice to the foregoing provisions, the Government shall by notification prepare a comprehensive education scheme which shall make provision for:-
(a)transport facilities to the children with disabilities or in the alternative financial incentives to parents or guardians to enable their children with disabilities to attend schools;
(b)the removal of architectural barriers from schools, colleges or other institutions imparting vocational and professional training;
(c)the supply of books, uniforms and other materials to children with disabilities attending school;
(d)the grant of scholarship to students with disabilities;
(e)setting-up of appropriate fora for the redressal of grievances of parents regarding the placement of their children with disabilities;
(f)suitable modification in the examination system to eliminate purely mathematical questions for the benefit of blind students and students with low vision;
(g)restructuring of curriculum for benefit of students with heating impairment to facilitate them to take only one language as part of their curriculum