Section 11(1) in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
(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.
