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State of Jammu-Kashmir - Section

Section 141 in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

141. Constitution of Selection Committee

(1)The Government shall, for the purposes of selecting the Chairperson and Members of the authority, constitute a select committee consisting of—
(a) Chief Secretary Chairperson
(b) Administrative Secretary In-charge PHE/I&FC Department Member
(c) Administrative Secretary In-charge Planning & Dev. Department. Member
(d) Administrative Secretary In-charge Finance Department Member
(e) Administrative Secretary In-charge Law Department Member.
(2)No appointment of Chairperson or Member shall be invalid merely by reason of any vacancy in the selection committee.
(3)The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation, or removal of the Chairperson or Member and six month before the superannuation or end of the tenure of the Chairperson or a Member make a reference to the selection committee for filling up of the vacancy.
(4)The selection committee shall finalize the selection of Chairperson or the Members, within two months from the date on which the reference is made to it.
(5)Before recommending any person for appointment as Chairperson or Member, the selection committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his function as such Chairperson or Member.