Section 11 in The Jammu and Kashmir Protection of Human Rights Act, 1997
11. Officers and other staff of the Commission.
(1)The Government shall make available to the Commission. -(a)[ An officer of the rank of Special Secretary, holding Additional Secretary or its Secretary or its equivalent post in the Jammu and Kashmir Legal (Gazetted) Service for a period of six years who shall be the Secretary of the Commission] [Clause (a) substituted by Act No. VII of 1998, section 3.];(b)such police and investigative staff under an officer not below the rank of the [x x x] [The words 'Deputy' omitted by Act No. XXIII of 1997, section 4.] Inspector General of Police and such other officers and staff as may be necessary for the efficient performance of the functions of the Commission.(2)[ The Government may, on the basis of selection made by a Committee, appoint such other administrative, technical and scientific staff for the Commission, as it may consider necessary. The Committee shall consist of such officers as the Government may appoint ex-officio in this behalf.] [Sub-section (2) substituted by Act No. XXVII of 2002, section 4.](3)The salaries, allowances and conditions of service of the officers and other staff appointed under sub-section (2) shall be such as may be prescribed.(4)[ Officers and staff of the Commission shall be under its administrative control and not transferred without its concurrence.] [Added by Act No. XXI of 2005, section 2.]
