Section 2(z) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(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-
