Section 3 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
3. Constitution of the Council.
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification in the Government Gazette, constitute a Council.(2)The Council shall consist of not less than seven and not more than fifteen members to be nominated by the Government by notification in the Government Gazette. The Council shall be chaired by such person as may be appointed by the Government by notification in the Government Gazette and the Chief Inspector shall be the Member-Secretary of the Council:Provided that representation in the Council shall be secured for persons having special knowledge and practical experience in the matters relating to handicrafts.(3)The members of the Council shall hold office for such period, and shall be eligible for renomination under such conditions, as may be prescribed.(4)The non-official members shall be entitled to such allowances for attending the meetings of the Council as may be prescribed.(5)No act or proceeding of the Council shall be invalid by reasons only of the existence of any vacancy amongst its members or any defect in the constitution thereof.(6)The Council may associate with it any person from amongst the persons having special knowledge and practical experience in matters relating to handicrafts and such person shall have a right to take part in the meeting of the Council but shall not be entitled to vote.
