Section 48(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)The Panchayati Adalat shall comprise five members who shall be nominated by the prescribed authority out of the panel prepared and recommended by the halqa Panchayat out of its electorate :Provided that no person shall be so recommended unless he -(i)is literate ;(ii)has attained the age of 30 years ;(iii)is not a Sarpanch, Naib-Sarpanch or a Panch ;(iv)is not under the employment of the Government or any local body or corporation.
