Section 7(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)Before passing a Resolution to address the Governor under sub-section (1), the Speaker of the Legislative Assembly shall constitute a committee comprising of a person who has been a Judge of the Supreme Court or Judge of any High Court and the Law Minister of the State and the Committee shall inform the Chairperson or the Member of the commission of the charges levelled against him and afford him a proper and adequate opportunity of being heard before submitting the report to the Speaker of the Legislative Assembly.]
