Section 38 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
38. Special provisions for persons with disabilities with high support.
(1)Any person with benchmark disability, who considers himself to be in need of high support, or any person or organisation on his or her behalf, may apply to an authority, to be notified by the Government, requesting to provide high support.(2)On receipt of an application under sub-section (1), the authority shall refer it to an Assessment Board consisting of such Members as may be prescribed by the Government.(3)The Assessment Board shall assess the case referred to it under sub-section (1) in such manner as may be prescribed by the Government, and shall send a report to the authority certifying the need of high support and its nature.(4)On receipt of a report under sub-section (3), the authority shall take steps to provide support in accordance with the report and subject to relevant schemes and orders of the Government in this behalf.
