Section 2 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Rights of Persons with Disabilities Act, 2018 ;(b)"appellate authority" means an authority notified under subsection (3) of section 14 or sub-section (1) of section 53 or designated under sub-section (1) of section 59, as the case may be ;(c)"barrier" means any factor including communicational, cultural, economic, environmental, institutional, political, social, attitudinal or structural factors which hampers the full and effective participation of persons with disabilities in society ;(d)"care-giver" means any person including parents and other family members who with or without payment provides care, support or assistance to a person with disability ;(e)"certifying authority" means an authority designated under sub-section (1) of section 57 ;(f)"communication" includes means and formats of communication, languages, display of text, Braille, tactile communication, signs, large print, accessible multimedia, written, audio, video, visual displays, sign language, plain-language, human-reader, augmentative and alternative modes and accessible information and communication technology ;(g)"competent authority" means an authority appointed under section 49 ;(h)"discrimination" in relation to disability, means any distinction, exclusion, restriction on the basis of disability which is the purpose or effect of impairing or nullifying the recognition, enjoyment or exercise on an equal basis with others of all human rights and fundamental freedoms in the political, economic, social, cultural, civil or any other field and includes all forms of discrimination and denial of reasonable accommodation ;(i)"establishment" includes a Government establishment and private establishment ;(j)"Fund" means the State Fund constituted under section 75 ;(k)"Government" means the Government of Jammu and Kashmir ;(l)"Government establishment" means a corporation established by or under an Act of State Legislature or an authority or a body owned or controlled or aided by the Government or a local authority or a Government company as defined in section 2 of the Companies Act, 2013 and includes a Department of the Government ;(m)"high support" means an intensive support, physical, psychological and otherwise, which may be required by a person with benchmark disability for daily activities, to take independent and informed decision to access facilities and participating in all areas of life including education, employment, family and community life and treatment and therapy ;(n)"inclusive education" means a system of education wherein students with and without disability learn together and the system of teaching and learning is suitably adapted to meet the learning needs of different types of students with disabilities ;(o)"information and communication technology" includes all services and innovations relating to information and communication, including telecom services, web based services, electronic and print services, digital and virtual services ;(p)"institution" means an institution for the reception, care, protection, education, training, rehabilitation and any other activities for persons with disabilities ;(q)"local authority" means a Municipality as defined under the Jammu and Kashmir Municipal Act, 2000 or a Panchayat, as defined in the Jammu and Kashmir Panchayati Raj Act, 1989 ; a Cantonment Board constituted under the Cantonments Act, 2006; and any other authority established under an Act of State Legislature to administer the civic affairs ;(r)"notification" means a notification published in the Government Gazette and the expression "notify" or "notified" shall be construed accordingly ;(s)"person with benchmark disability" means a person with not less than forty per cent of a specified disability where specified disability has not been defined in measurable terms and includes a person with disability where specified disability has been defined in measurable terms, as certified by the certifying authority ;(t)"person with disability" means a person with long term physical, mental, intellectual or sensory impairment which, in interaction with barriers, hinders his full and effective participation in society equally with others ;(u)"person with disability having high support needs" means a person with benchmark disability certified under clause (a) of sub-section (2) of section 58 who needs high support ;(v)"prescribed" means prescribed by rules made under this Act ;(w)"private establishment" means a company, firm, cooperative or other society, associations, trust, agency, institution, organisation, union, factory or such other establishment as the Government may, by notification, specify ;(x)"public building" means a Government or private building, used or accessed by the public at large, including a building used for educational or vocational purposes, workplace, commercial activities, public utilities, religious, cultural, leisure or recreational activities, medical or health services, law enforcement agencies, reformatories or judicial foras, railway stations or platforms, roadways, bus stands or terminus, airports or waterways ;(y)"public facilities and services" includes all forms of delivery of services to the public at large, including housing, educational and vocational trainings, employment and career advancement, shopping or marketing, religious, cultural, leisure or recreational, medical, health and rehabilitation, banking, finance and insurance, communication, postal and information, access to justice, public utilities, transportation ;(z)"reasonable accommodation" means necessary and appropriate modification and adjustments, without imposing a disproportionate or undue burden in a particular case, to ensure to persons with disabilities the enjoyment or exercise of rights equally with others ;(za)"registered organisation" means an association of persons with disabilities or a disabled person organisation, association of parents of persons with disabilities, association of persons with disabilities and family members, or a voluntary or non-governmental or charitable organisation or trust, society, or non-profit company working for the welfare of the persons with disabilities, duly registered under any law for the time being in force ;(i)persons who seek to engage employees from amongst the persons with disabilities ;(ii)persons with benchmark disability who seek employment ;(iii)vacancies to which persons with benchmark disabilities seeking employment may be appointed ;(zd)"State Commissioner" means the State Commissioner appointed under section 68 of this Act.(ze)"specified disability" means the disabilities as specified in the Schedule;(zf)"transportation systems" includes road transport, rail transport, air transport, water transport, para transit systems for the last mile connectivity, road and street infrastructure, etc.;(zg)"universal design" means the design of products, environments, programmes and services to be usable by all people to the greatest extent possible, without the need for adaptation or specialised design and shall apply to assistive devices including advanced technologies for particular group of persons with disabilities.(zb)"rehabilitation" refers to a process aimed at enabling persons with disabilities to attain and maintain optimal, physical, sensory, intellectual, psychological environmental or social function levels ;(zc)"Special Employment Exchange" means any office or place established and maintained by the Government for the collection and furnishing of information, either by keeping of registers or otherwise, regarding-
