Section 11 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
11. Powers and duties of the Board.
(1)The Board shall-(a)receive from the Government a one-time contribution of Rs. 500.00 lacs for a corpus fund, the income whereof shall be utilized to provide for adequate standard of living for persons with disability ;(b)receive bequests of movable property from any person for the benefit of the person with disability in general and for furtherance of the objectives of the Trust in particular :Provided that it shall be obligatory on the part of the Board to make arrangements for adequate standard of living for the beneficiary named in the bequest, if any and to utilize the property bequeathed for any other purpose for which the bequest has been made :Provided further that the Board shall not be under any obligation to utilize the entire amount mentioned in the bequest for the exclusive benefit of the persons with disability named as beneficiary in the bequest ;(c)receive from the Central Government and the State Government such sums as may be considered necessary in each financial year for providing financial assistance to registered organizations for carrying out any approved programme.(2)For the purpose of sub-section (1), the expression "approved programme" means,-(a)any programme which promotes independent living in the community for persons with disability by-(i)creating a conducive environment in the community ;(ii)counselling and training of family members of persons with disability ;(iii)setting up of adult training units, individual and group homes ;(b)any programme which promotes respite care, foster family care or day care service for persons with disability ;(c)setting up residential hostels and residential homes for persons with disability ;(d)development of self-help groups for persons with disability to pursue the realization of their rights ;(e)setting up of local committee to grant approval for guardianship ; and(f)such other programmes which promote the objectives of the Trust.(3)While earmarking funds for the purposes of clause (c) of sub-section (2), preference shall be given to woman with disability or to persons with severe disability and to senior citizens with disability.Explanation. - For the purpose of this sub-section, the expression,-(a)"Persons with severe disability" means any person having one or more disabilities of more than 80% as certified by Competent Medical Authority.(b)"Senior Citizen" shall have the same meaning as is assigned to it under section 2(j) of the Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014.
