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

State of Jammu-Kashmir - Subsection

Section 4(1) in The Jammu and Kashmir State Forest Corporation Act, 1978

(1)The Corporation shall comprise-
(a) Minister Incharge Forest Ex Officio Chairman
(b) Minister of State or Deputy Minister of Forests, if any. Ex Officio Vice-Chairman.
(c) Seven members to be appointed by the Government five fromamongst its officers and two from the Legislature as Directors ofthe Corporation[x x x x] [Proviso omitted by XXXIII of 1978, section 2.].