Section 3(B) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(B)The following other members to be nominated by the Government in consultation with the Chief Justice of High Court (hereinafter referred to as the nominated members), namely :-(i)two Chairman of the District Authorities ;(ii)five eminent Social Workers (of which at least three shall be women) who are engaged in the upliftment of the weaker sections of the society including Scheduled Castes, Women, Children and rural and urban labour ; and(iii)one member out of the following persons, by rotation in the order given below, namely :-
