Section 3(2) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
(2)The Commission shall consist of the following members namely :-(a)a whole time Chairperson to be nominated by the Government from amongst the eminent persons, who have done outstanding work for protection and welfare of women and children ; and(b)Four members nominated by the Government, out of whom one member shall be permanent and a woman and three part time members, out of whom at least two shall be women committed to the cause of women and child rights and must be persons of eminence, ability, integrity, standing and experience in the following fields :-(i)education ;(ii)child health, care, welfare or child development ;(iii)juvenile justice or care of neglected or marginalized children or children with disabilities or children in distress ;(iv)elimination of child labour ;(v)child psychology or sociology ; and(vi)laws relating to children.
