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State of Jammu-Kashmir - Section

Section 14 in Jammu and Kashmir Consumer Protection Act, 1987

14. Composition of the State Commission.

(1)Each State Commission shall consist of
(a)a person who is or has been a Judge of a High Court, appointed by the Government, who shall be its President;
(b)[ two or more members who shall be persons of ability, integrity and having adequate knowledge of law and experience in law and consumer affairs: [Substituted by Act XIX of 1997.]
Provided that every appointment made under this section shall be made by the Government on the recommendation of the Selection Committee consisting of the following, namely:-
(i) Chief Secretary … Chairman.
(ii) Secretary to Government, Law Department …. Member
(iii) Secretary to Government, Food and Supplies Department(In-charge consumer Affairs) …. Member.]
(2)The salary or honorarium and other allowances payable to, and the other terms and conditions of service (including tenure of office) of, the members of the State Commission shall be such as may be prescribed by the Government.