Section 24(3) in The Rights of Persons with Disabilities Act, 2016
(3)The schemes under sub-section (1) shall provide for,-(a)community centres with good living conditions in terms of safety, sanitation, health care and counseling;(b)facilities for persons including children with disabilities who have no family or have been abandoned, or are without shelter or livelihood;(c)support during natural or man-made disasters and in areas of conflict;(d)support to women with disability for livelihood and for upbringing of their children;(e)access to safe drinking water and appropriate and accessible sanitation facilities especially in urban slums and rural areas;(f)provisions of aids and appliances, medicine and diagnostic services and corrective surgery free of cost to persons with disabilities with such income ceiling as may be notified;(g)disability pension to persons with disabilities subject to such income ceiling as may be notified;(h)unemployment allowance to persons with disabilities registered with Special Employment Exchange for more than two years and who could not be placed in any gainful occupation;(i)care-giver allowance to persons with disabilities with high support needs;(j)comprehensive insurance scheme for persons with disability, not covered under the Employees State Insurance Schemes, or any other statutory or Government sponsored insurance schemes;(k)any other matter which the appropriate Government may think fit.
