Section 18 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
18. Functions of the State Co-ordination Committee .-(1) Subject to the provisions of this Act, the function of the State Co-ordination Committee shall be to serve as the State focal point on disability matters and facilitate the continuous evolution of a comprehensive policy towards solving the problems faced by persons with disabilities.
(2)In particular and without prejudice to the generality of the foregoing function the State Co-ordination Committee may, within the State, perform all or any of the following functions, namely:-(a)review and co-ordinate the activities of all the Departments of Government and other Governmental and non-Governmental Organisations which are dealing with matters relating to persons with disabilities;(b)develop a State policy to address issues faced by persons with disabilities;(c)advise the State Government on the formulation of policies, programmes, legislation and projects with respect to disability;(d)review, in consultation with the donor agencies, their funding policies from the perspective of their impact on persons with disabilities;(e)take such other steps to ensure barrier-free environment in public places, work places, public utilities, schools and other institutions;(f)monitor and evaluate the impact of policies and programmes designed for achieving equality and full participation of persons with disabilities;(g)to perform such other functions as may be prescribed by the State Government.
