Section 3(3) in Jammu and Kashmir Legal Services Authorities Act, 1997
(3)[ The Government may, in consultation with Chief Justice of the High Court, appoint a person belonging to the Higher Judicial Service, not lower in rank than that of a District Judge, as the Member-Secretary of the State Legal Services Authority, to exercise such powers and perform such duties under the Executive Chairman of the State Authority as may be prescribed by the Government or as may be assigned to him by the Executive Chairman of the State Authority.] [Substituted by Act No. 8 of 2016, dated 21.10.2015.]
