Section 3 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
3. Appointment of Commission
(1)The Government may, if it is of opinion that it is necessary so to do, and shall, if a resolution in this behalf is passed by the Jammu and Kashmir State Legislative Assembly or the Jammu and Kashmir Legislative Council, by notification in the Government Gazette, appoint a Commission of Inquiry for the purpose of making an inquiry into any definite matter of public importance which shall be specified in the notification, and performing such functions being functions necessary or incidental to the inquiry and within such time as may be so specified in the notification, and the Commission so appointed shall make the inquiry and perform the functions accordingly.(2)The commission may consist of one or more members appointed by the Government, and where the Commission consists of more than one member, one of them may be appointed by the Government as the Chairman thereof.(3)The Government may, at any stage of the inquiry by the Commission,-(a)fill any vacancy which may have arisen in the office of a member of the Commission (whether constituting of one or more than one member), or(b)increase the number of members of the Commission.(4)The Commission shall complete its inquiry and make its report to the Government within such period as may be specified by the Government by notification in the Government Gazette, or within such further period as the Government may by like notification specify.
