Section 3 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
3. The number, experience and qualifications of other members of the Slate Authority.
- Besides, the Chief Justice of the High Court as its Patron-in-Chief and a serving or retired Judge of the High Court nominated by the Governor in consultation with the Chief Justice of' the High Court as its Executive Chairman of the State Authority shall consist of the following members, namely:-(A)Ex-officio Members :-(i)Additional Chief Secretary/Commissioner/Secretary to Government, Home Department ;(ii)Additional Chief Secretary/Commissioner/Secretary to Government, Finance Department ;(iii)Advocate General, J&K ;(iv)Secretary to Government, Information Department ;(v)President, Bar Association, Jammu/Srinagar.(B)The following other members to be nominated by the Government in consultation with the Chief Justice of High Court (hereinafter referred to as the nominated members), namely :-(i)two Chairman of the District Authorities ;(ii)five eminent Social Workers (of which at least three shall be women) who are engaged in the upliftment of the weaker sections of the society including Scheduled Castes, Women, Children and rural and urban labour ; and(iii)one member out of the following persons, by rotation in the order given below, namely :-(a)Head of the Law Department, Kashmir University ; and(b)Head of the Law Department, Jammu University.(C)Secretary to Government, Law Department shall be the ex-officio Member-Secretary of the State Authority.
