Section 47 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
47. [Functions of the Commissioner] [Substituted for "Powers of the Director" by Act XIII of 2005, dated 9.5.2005, w.e.f. 30.12.2004.].
- The Commissioner shall function as Competent Authority dealing with disabled persons and shall:(a)co-ordinate with the Departments of the Government for the programmes and schemes for the benefit of person with disabilities;(b)monitor the utilization of funds disbursed by the Government;(c)take steps to safeguard the rights and facilities made available to persons with disabilities;(d)submit reports to the Government on implementation of the Act at such intervals as the Government may prescribe.
