Section 69 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
69. Functions of State Commissioner.
- The State Commissioner shall :-(a)identify, suo motu or otherwise, provision of any law or policy, programme and procedures, which are in consistent with this Act, and recommend necessary corrective steps ;(b)inquire, suo motu or otherwise deprivation of rights of persons with disabilities and safeguards available to them in respect of matters and take up the matter with appropriate authorities for corrective action ;(c)review the safeguards provided by or under this Act or any other law for the time being in force for the protection of rights of persons with disabilities and recommend measures for their effective implementation ;(d)review the factors that inhibit the enjoyment of rights of persons with disabilities and recommend appropriate remedial measures ;(e)undertake and promote research in the field of the rights of persons with disabilities ;(f)promote awareness of the rights of persons with disabilities and the safeguards available for their protection ;(g)monitor implementation of the provisions of this Act and schemes, programmes meant for persons with disabilities ;(h)monitor utilisation of funds disbursed by the Government for the benefits of persons with disabilities ; and(i)perform such other functions as the Government may assign.
