Section 6A(1) in The Jammu and Kashmir Cinematograph Act, 1989
(1)The Government may, by notification in the Government Gazette, constitute a Board of Film Censors consisting of such number of persons as may be fixed by the Government (at least two of whom shall be non-official members from each Province) for the purposes of examining and certifying films as suitable for unrestricted public exhibition or for public exhibition restricted to adults only and for examining pictorial representations intended for use as advertising matter and of certifying the same as suitable for publication.
