Section 3(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(2)The non-official member shall have the following qualifications, namely :-(a)The non-official member should be permanent resident of the State and should not be less than 40 years of age in case of Maintenance Tribunal and not less than 50 years of age in case of Appellate Tribunal ;(b)The non-official member should possess preferably a graduate degree from a recognized university in case of Maintenance Tribunal and should possess a Post-graduate Degree in social works/sociology/anthropology/gerontology or similar affairs of public life in case of Appellate Tribunal ;(c)The non-official member should be a person of ability, integrity and standing and should have adequate knowledge andProvided that a person shall be disqualified for appointment as a member if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government involves moral turpitude ; or(b)is an undischarged insolvent ; or(c)is of unsound mind and stands so declared by a competent court ; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government.
