Section 132 in The Constitution of Jammu and Kashmir
132. Prohibition as to the holding of offices by members of the Commission on ceasing to be such members.
- On ceasing to hold office the Chairman and the members of the Commission shall be ineligible for further office under the Government or the State, but a member other than the Chairman shall be eligible for appointment as the Chairman of the Commission.Explanation. - For the purposes of this section, the office of Minister or Deputy Minister shall not be deemed to be an office under the Government of the State.
