Section 5(1)(b) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

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State of Jammu-Kashmir - Subsection

Section 5(1)(b) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

(b)Nine persons to be nominated by the Governor of Jammu and Kashmir in the following manner:-

(i)Two persons who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion or culture;

(ii)Two women, who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion, or culture or social work, especially in regard to advancement of women ;

(iii)Three persons, out of persons who have distinguished themselves in administration, legal affairs or financial matters;

(iv)Two eminent Hindus of the State of Jammu and Kashmir:

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State of Jammu-Kashmir - Subsection

Section 5(1)(b) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988