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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The Jammu and Kashmir Board of Professional Entrance Examination Act, 2002

(3)A person shall not be eligible for appointment as Chairman unless he is-
(a)a permanent resident of the State ; and
(b)an academician of repute having served in the State for not less than 20 years.