Section 51 in The Constitution of Jammu and Kashmir
51. Qualifications for membership of the Legislature.
- A person shall not be qualified to be chosen to fill a seat in the Legislature unless he -(a)[ is a permanent resident of the State, and makes and subscribes before some person authorised in that behalf by the Election Commission of India an oath or affirmation according to the form set out for the purpose in the Fifth Schedule ;] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.](b)is, in the case of a seat in the Legislative Assembly, not less than twenty-five years of age, and in the case of a seat in the Legislative Council , not less than thirty years of age; and(c)possesses such other qualifications as may be prescribed in that behalf by or under any law made by Legislature.
