Section 4(6) in Jammu and Kashmir Panchayati Raj Act, 1989
(6)[] [Renumbered '(7)' by Act No. 13 of 2016, dated 18.12.2016.] There shall be notified the name of the Sarpanch and the names of the Panches duly elected in accordance with the provisions of this Act and rules framed thereunder. Upon the issue of such notification, the Halqa Panchayat shall be deemed to be duly constituted.[[(7)] [Substituted by Act IV of 2000 (S-3).] The Village Level Worker or Multipurpose worker or Gramsevika shall be the Secretary of the Halqa Panchayat.]
