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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(3) in Jammu and Kashmir Panchayati Raj Act, 1989

(3)The Commission shall consist of a State Election Commissioner, to be appointed by the Governor on the recommendation of a committee consisting of the -
(i) Chief Minister Chairman
(ii) A Senior Minister to be nominated by theChief Minister Member
(iii) Speaker of Legislative Assembly Member
(iv) Minister Incharge Panchayats Member
(v) Leader of opposition in Legislative Assembly Member
Explanation. - For purposes of this sub-section, the 'Leader of Opposition in Legislative Assembly' shall, when no such leader has been so recognized, include the Leader of the single largest group or party in Opposition to the Government in the Legislative Assembly.