Section 11(2) in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
(2)For the purposes of sub-section (1), the expression "approved programme" means-(a)any programme which promotes independent living in the community for persons with disability by-(i)creating a conducive environment in the community;(ii)counselling and training of family members of persons with disability;(iii)setting up of adult training units, individual and group homes;(b)any programme which promotes respite, care, foster family care or day care service for persons with disability;(c)setting up of residential hostels and residential homes for persons with disability;(d)development of self-help groups of persons with disability to pursue the realisation of their rights;(e)setting up of Local Level Committee to grant approval for guardianship; and(f)such other programmes which promote the objectives of the Trust.
