Section 40(7) in Jammu and Kashmir Municipal Corporation Act, 2000
(7)[ The Mayor shall be the ex-officio member and also the Chairman of the General Functions Committee and the Finance and Planning Committee. The Deputy Mayor shall be the ex-officio member and also the Chairman of the Housing for All Committee and Skill Upgradation and Self-Employment Committee.] [Substituted by Jammu and Kashmir Act No. 38 of 2018, dated 12.12.2018.]
