Section 10(2) in Jammu and Kashmir Legal Services Authorities Act, 1997
(2)The Committee shall consist of-(a)the Senior Subordinate Judge operating within the jurisdiction of the Committee who shall be ex-officio Chairman ; and(b)such number of other members, possessing such experience and qualifications, as may be prescribed by the Government, to be nominated, by the Government in consultation with the Chief Justice of the High Court.
