Section 2(e) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
(e)'Public man' means a person who is-(i)a member of either House of the State Legislature;(ii)a member of the Council of Ministers (including a Minister of State);(iii)a member of the Municipal Council or Town Area Committee or an elected member of a Notified Area Committee;(iv)a Chairman of the Municipal Council or Town Area Committee or Notified Area Committee.
