Section 65(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(2)In particular and without prejudice to the generality of the foregoing provisions, the State Advisory Board on disability shall perform the following functions, namely :-(a)advise the Government on policies, programmes, legislation and projects with respect to disability ;(b)develop a policy to address issues concerning persons with disabilities ;(c)review and coordinate the activities of all Departments of the Government and other Governmental and non-Governmental Organisations in the State which are dealing with matters relating to persons with disabilities ;(d)take up the cause of persons with disabilities with the concerned authorities and the international organisations with a view to provide for schemes and projects for the persons with disabilities in the State plan ;(e)recommend steps to ensure accessibility, reasonable accommodation, non-discrimination for persons with disabilities, services and the built environment and their participation in social life on an equal basis with others ;(f)monitor and evaluate the impact of laws, policies and programmes designed to achieve full participation of persons with disabilities ; and(g)such other functions as may be assigned from time to time by the Government.
