Section 4(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(2)Every Conciliation Officer shall have the following qualifications, namely :-(a)he should be associated with an organization which is working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty alleviation, women's empowerment, social welfare, or related fields, for at least two years with an unblemished record of service ;(b)he should be a senior office bearer of the organization ; and(c)he should possess good knowledge of law :Provided that a person who is not associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1), if he fulfils the following conditions, namely :-(a)he has a good and unblemished record of public service in one or more of the areas mentioned in clause (a) of sub-rule (2) ; and(b)he has good knowledge of law.
