Section 9(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(1)A person shall not be qualified for appointment as the Chairperson or a Member of the Adjudicating Authority unless he,-(a)has been a member of the all India Service or the Jammu and Kashmir Administrative Service and has held the post of Secretary to Government or equivalent in these services ; or(b)has been a member of the Jammu and Kashmir Legal (Gazetted) Service and has held the post of Secretary to Government in that Service.
