Section 4(2) in The Jammu and Kashmir Board of Professional Entrance Examination Act, 2002
(2)A person shall not be eligible for appointment as Chairman unless he is-(a)a permanent resident of the State ; and(b)[ an academician or educationist of high requite having served for not less than 25 years or a person who holds or has held 'the post of a Secretary to Government or its equivalent.] [Substituted by Act VI of 2007, Section 2.]
