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[Cites 0, Cited by 4] [Entire Act]

State of Jammu-Kashmir - Section

Section 14 in The Jammu and Kashmir Public Safety Act, 1978

14. Constitution of Advisory Board.

(1)This Government shall, whenever necessary, constitute an advisory Board for the purposes of this Act.
(2)Such Board shall consist of a Chairman, who is or has been a Judge of the High Court, and two other members who are, or have been, or are qualified to be appointed as Judges of the High Court.
(3)[ The Chairman and the other Members of the Board shall be appointed by the Government on the recommendations of the Search-cum-Selection Committee consisting of the following: -
(a) Chief Secretary ........ Chairman
(b) Administrative Secretary, Home Department........ Member
(c) Administrative Secretary, Department of Law,Justice and Parliamentary Affairs ........ Member:
Provided that no sitting Judge of the High Court or the sitting District and Sessions Judge shall be appointed as Chairman or Member of the Board except in consultation with the Chief Justice of High Court.] [Substituted by Governor Act No. 33 of 2018, dated 7.12.2018.]