Section 3(1) in J&K State Haj Committee Rules, 2013
(1)The Government (in the Revenue Department), shall constitute/reconstitute the Committee in accordance with the provisions of section 18 of the Act, from the following categories of persons, at least on e month before the expiry of the term of the Committee in office :-(a)One Muslim Member of Parliament from the J&K State ;(b)Two Muslim Members-One of the Legislative Council and one of the Legislative Assembly of J&K State ;(c)Three Muslim Members representing the Local Bodies of the J&K State ;(d)Three Muslim Members having experience in Muslim Theology and Law including one Shia Muslim ;(e)Five Muslim Members from Muslim voluntary organizations in the field of public administration, finance, education, culture or social work ; provided that if any member ceases to be a Member of the Parliament or the Legislative Council/ Assembly or the Local Body or becomes subject to any of the disqualification specified in section 23 of the Act, the Government shall fill the vacancy within a period of one month ;(f)Executive Officer of the State Haj Committee, who shall be the Ex Officio Member of the State Committee ;(g)The Chairperson of the J&K State Wakf Council, (Ex Officio) ; Member-Secretary of the Committee ;
