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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(a) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

(a)The Governor of the State of Jammu and Kashmir, if he be a Hindu, shall be the ex-officio Chairman of the Board, and if the Governor be not a Hindu, then he may nominate any eminent person of the State, professing the Hindu religion, and otherwise qualified to be a Member to function as the Chairman of the Board.