Section 3(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)The Accountability Commission shall consist of-,[a Chairperson who has been a Judge of the Supreme Court or Judge of any High Court] [Substituted for "a Chairperson who has been a Judge of the Supreme Court or Chief Justice of a High Court" by Act XV of 2004, dt. 19.3.2004.]; and(b)such other Members, if any, as may be prescribed :Provided that a person shall not be qualified for being appointed as a Member unless he has been [a Judge of the High Court] [Substituted for "a Judge of the Supreme Court or the Chief Justice of a High Court or a permanent Judge of a High Court" by Act XV of 2004, dt. 19.3.2004.].
