Section 13A in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
13A. [ Advisory Committee. [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
(1)The Government shall by notification, constitute an Advisory Committee for a period of two years to aid and advise the Appropriate Authority to discharge its functions.(2)The Advisory Committee shall consist of -(a)one administrative expert not below the rank of Secretary to the Government, to be nominated as Chairperson of the Advisory Committee ;(b)two medical experts have such qualifications as may be prescribed ;(c)one officer not below the rank of a Additional Secretary to Government to represent the Department of Health and Medical Education, to be designated as Member- Secretary ;(d)two eminent social workers of high social standing and integrity, one of whom shall be from amongst representatives of women's organisation ;(e)one legal expert who has held the position of an Additional Secretary Law or Additional District Judge or equivalent ;(f)one person to represent non-governmental organisations or associations which are working in the field or organ or tissue donations or human rights ;(g)one specialist in the field of human organ transplantation, provided he is not a member of the transplantation team.(3)The terms and conditions for appointment to the Advisory Committee shall be such as may be prescribed by the Government.
