Section 11(2) in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
(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.
