Section 4(1) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(1)Save as otherwise provided by or under this Act, a Member of State Co-ordination Committee nominated under clauses (f) and (h) of sub-section (2) of section 3 shall hold office for a term of three years from the date of his nomination:Provided that such a member shall, notwithstanding the expiration of his term, continue to hold the office until his successor enters upon his office.
