Section 30(3) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(3)Without prejudice to the provisions contained in sub-sections (1) and (2), the Government and the sports authorities shall take measures to,-(a)restructure courses and programmes to ensure access, inclusion and participation of persons with disabilities in all sporting activities ;(b)redesign and support infrastructure facilities of all sporting activities for persons with disabilities ;(c)develop technology to enhance potential, talent, capacity and ability in sporting activities of all persons with disabilities ;(d)provide multi-sensory essentials and features in all sporting activities to ensure effective participation of all persons with disabilities ;(e)allocate funds for development of state of art sport facilities for training of persons with disabilities ;(f)promote and organise disability specific sporting events for persons with disabilities and also facilitate awards to the winners and other participants of such sporting events.
