Section 41 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
41. Establishment of State Advisory Council.
(1)The Government may, by notification, establish with effect from such date as it may specify in such notification, a Council to be known as the State Advisory Council.(2)The Minister incharge, Housing and Urban Development Department shall be the ex-officio Chairperson of the State Advisory Council.(3)The State Advisory Council shall consist of representatives of the Department of Finance, Industry and Commerce, Consumer Affairs, Law and Justice, Planning, Monitoring and Development Department Housing and Urban Development, representatives of the Real Estate Regulatory Authorities to be selected by rotatation, and any other Government Department as notified.(4)The State Advisory Council shall also consist of not more than Seven members to represent the interests of real estate industry, consumers, real estate agents, construction labourers, non-governmental organizations and academic and research bodies in the real estate sector. However the Council shall also have one female member.
