Section 6(3) in Jammu and Kashmir Panchayati Raj Act, 1989
(3)[ A person who becomes a member of a Halqa Panchayat on the basis of a false Scheduled Caste or Scheduled tribe certificate, shall be disquailified from the date on which it is found that he had become such member or office bearer on the basis of such false caste certificate and shall continue to be disqualified for further period of six years.] [Added by Act X of 2006 (s-2).]
