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State of Jammu-Kashmir - Section

Section 49 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

49. Submission of Annual Report.

(1)The Director shall, as soon as possible, after the end of the financial year but not later than the 30th day of September in the next year ensuing, prepare and submit to the State Government an annual report giving a complete account of his activities during the said financial year.
(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:
(a)Name of Officers or staff of the Board and a Chart showing the organization set up.
(b)The functions which the Director has been empowered under section 47 and 48 of the Act and the highlights of the performance in this regard.
(c)The main recommendations made by the Director.
(d)Progress made in the implementation of the Act - district wise.
(c)Any other matter deemed appropriate for inclusion by the Director or specified by the State Government from time to time.
Government of Jammu and Kashmir Department of Social WelfareForm I(See Rule 5)Disability CertificateNo.....
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