Section 3 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
3. Establishment of Accountability Commission
(1) As from the commencement of this Act, there shall be established, for the purpose of conducting investigations and inquiries in respect of complaints under this Act, an institution to be called the "Accountability Commission".(2)The Accountability Commission shall consist of-,[a Chairperson who has been a Judge of the Supreme Court or Judge of any High Court] [Substituted for "a Chairperson who has been a Judge of the Supreme Court or Chief Justice of a High Court" by Act XV of 2004, dt. 19.3.2004.]; and(b)such other Members, if any, as may be prescribed :Provided that a person shall not be qualified for being appointed as a Member unless he has been [a Judge of the High Court] [Substituted for "a Judge of the Supreme Court or the Chief Justice of a High Court or a permanent Judge of a High Court" by Act XV of 2004, dt. 19.3.2004.].(3)The Chairperson and every other Member shall, before entering upon his office, make and subscribe before the Governor or any person nominated in this behalf by him, an oath or affirmation in the form set out in the Schedule.(4)A vacancy occurring in the institution of Accountability Commission shall be filled in as soon as possible.
