Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir Protection of Human Rights Act, 1997

4. Appointment of Chairperson and other Members.

(1)The Chairperson and other Members shall be appointed by the Governor by warrant under his hand and seal:Provided that every appointment under this sub-section shall be made after obtaining the recommendations of a Committee consisting of-
(a) the Chief Minister Chairperson
(b) Speaker of the Legislative Assembly Member
(c) Chairman of the Legislative Council Member
(d) Minister incharge of Ministry of Home in the State Member
(e) Leader of the Opposition in the LegislativeAssembly Member
(f) Leader of the Opposition in the LegislativeCouncil: Member
Provided further that no sitting Judge of the High Court or sitting District Judge shall be appointed except after consultation with the Chief Justice of the High Court.
(2)No appointment of a Chairperson or a Member shall be invalid merely by reason of any vacancy in the Committee.