Section 60(3) in The Jammu and Kashmir Reorganisation Act, 2019
(3)The Election Commission shall, for the purpose of assisting it in the performance of its functions under sub-section (1), associate with itself as associate members, four persons as the Central Government may by order specify, being persons who are the members of the Legislative Assembly of the Union territory of Jammu and Kashmir or four members of the House of the People representing the Union territory of Jammu and Kashmir:Provided that none of the associate members shall have a right to vote or to sign any decision of the Election Commission.
