Section 3 in The Jammu and Kashmir Protection of Human Rights Act, 1997
3. Constitution of a State Human Rights Commission.
(1)The Government shall constitute a body to be known as the State Human Rights Commission to exercise the powers conferred upon, and to perform the functions assigned to it, under this Act.(2)The Commission shall consist of-(a)a Chairperson who has been a Judge of the High Court;(b)one member who is, or has been, [x x x] [The words 'or is eligible to be' omitted by Act No. XXIII of 1997, section 2.] a District Judge;(c)[three Members] [Substituted for the words 'one Member' by Act No. XXIII of 1997.] to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to Human Rights.(3)There shall be a Secretary who shall be the Chief Executive Officer of the Commission and shall exercise such powers and discharge such functions of the Commission as it may delegate to him.(4)[ The headquarters of the Commission shall be at Srinagar.] [Substituted by Act No. XXVII of 2002, section 2.](5)The Commission shall have sub-offices at Jammu, Doda and Rajouri:Provided that the Government may establish sub-offices at other places in the State.(6)A member of the Commission shall hold sittings of the Commission at each sub-office].
