[Cites 0, Cited by 0]
[Entire Act]
State of Jammu-Kashmir - Section
Section 4 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
4. [ Appointment of Chairperson and Members [Substituted by Act XV of 2004, dt. 19.3.2004.]
The Chairperson and Members, if any, shall be appointed by the Governor by warrant under his hand and seal :Provided that every appointment under this section shall be made after obtaining the recommendations of a Committee consisting of | (a) | the Chief Minister | ….. | Chairman |
| (b) | the Speaker of the Legislative Assembly | ….. | Member |
| (c) | the Chief Justice of the High Court of Jammu and Kashmir | ….. | Member |
| (d) | the Law Minister of the State and | ….. | Member |
| (e) | the Leader of Opposition in the 'legislative Assembly | ….. | Member |