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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(1)The Chairperson and other Members shall be appointed by the Governor by warrant under his hand and seal:Provided that every appointment under this sub-section shall be made after obtaining the recommendations of a Committee consisting of-
(a) the Chief Minister Chairperson
(b) Speaker of the Legislative Assembly Member
(c) Chairman of the Legislative Council Member
(d) Minister incharge of Ministry of Home in the State Member
(e) Leader of the Opposition in the LegislativeAssembly Member
(f) Leader of the Opposition in the LegislativeCouncil: Member
Provided further that no sitting Judge of the High Court or sitting District Judge shall be appointed except after consultation with the Chief Justice of the High Court.