Section 24(3) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(3)The schemes under sub-section (1) shall provide for,-(a)community centres with good living conditions in terms of safety, sanitation, health care and counselling ;(b)facilities for persons including children with disabilities who have no family or have been abandoned, or are without shelter or livelihood ;(c)support during natural or man-made disasters and in areas of conflict ;(d)support to women with disability for livelihood and for upbringing of their children ;(e)access to safe drinking water and appropriate and accessible sanitation facilities especially in urban and rural areas ;(f)provisions of aids and appliances, medicine and diagnostic services and corrective surgery free of cost to persons with disabilities with such income ceiling as may be notified ;(g)disability pension to persons with disabilities subject to such income ceiling as may be notified ;(h)unemployment allowance to persons with disabilities registered with Special Employment Exchange for more than two years and who could not be placed in any gainful occupation ;(i)care-giver allowance to persons with disabilities with high support needs ;(j)comprehensive insurance scheme for persons with disability, not covered uunder the Employees State Insurance Scheme, or any other statutory or Government- sponsored insurance schemes ;(k)any other matter which the Government may think fit.
