Section 2(b) in Jammu and Kashmir Right to Information Act, 2009
(b)"competent authority" means(i)the Speaker in the case of the Legislative Assembly of the State and the Chairman in the case of the Legislative Council of the State;(ii)the Chief Justice of the High Court in the case of the High Court;(iii)the Governor in the case of other authorities established or constituted by or under the Constitution of India or the Constitution of Jammu and Kashmir;
