Section 12(3) in Jammu and Kashmir Right to Information Act, 2009
(3)The State Chief Information Commissioner and the State Information Commissioners shall be appointed by the Governor on the recommendation of a committee consisting of -(a)the Chief Minister, who shall be the Chairperson of the committee;(b)the Leader of Opposition in the Legislative Assembly; and(c)a Cabinet Minister to be nominated by the Chief Minister.Explanation. - For the purposes of removal of doubts, it is hereby declared that where the Leader of Opposition in the Legislative Assembly has not been recognized as such, the Leader of the single largest group in opposition of the Government in the Legislative Assembly shall be deemed to be the Leader of Opposition:[Provided that during the continuation of Proclamation issued under section 92 of the Constitution of Jammu and Kashmir or Article 356 of the Constitution of India, as applicable to the State, the State Chief Information Commissioner and the State Information Commissioners shall he appointed by the Governor on the recommendation of the Committee consisting of: -(a)Advisors to the Governor (one of whom to be nominated by the Governor shall be Chairperson of the Committee);(b)Chief Secretary (Member-Secretary).]
