Section 14 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
14. Government and local authorities to take certain steps for the prevention of occurrence of disabilities.
- Within the limits of the economic capacity and development, the Government and the local authorities, with a view to prevent the occurrence of disabilities shall-(a)undertake or cause to be undertaken surveys, investigations and research concerning the cause of occurrence of disabilities;(b)promote various methods of preventing disabilities;(c)screen all the children at least once a year for the purpose of identifying "at-risk" cases;(d)provide facilities for training the staff at the primary health centres;(e)sponsor or cause to be sponsored awareness campaigns and disseminate or cause to be disseminated information for general hygiene, health and sanitation;(f)take measure for prenatal, peri-natal and post-natal care of mother and child;(g)educate the public through the preschools, schools, primary health centres, village level workers and Anganwadi workers;(h)create awareness amongst the masses through television, radio and other mass media on the causes of disabilities and the preventive measures to be adopted.
