Section 2(16) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(16)[ "Public functionary" means a person who is or was at any time (i)the Chief Minister or a Minister;(ii)the Speaker or Deputy Speaker of the State Legislative Assembly;(iii)the Chairman or Deputy Chairman of the State Legislative Council;(iv)a Member of the State Legislature;(v)Advisor to Governor;(vi)Advisor including the Political Advisor to Chief Minister or the Government;(vii)given the status of a Minister or Minister of State by the Government in connection with the discharge of his official functions;(viii)appointed by the Government as Chairman (other than a Government servant) of any statutory corporation or autonomous board.Explanation: - For purposes of this clause the term "Minister" includes a Minister of State and a Deputy Minister.] [Substituted by Act No. II of 2011, dt. 19.1.2011.]
