Section 11(1) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(1)The Government shall make available to the Commission. -(a)[ An officer of the rank of Special Secretary, holding Additional Secretary or its Secretary or its equivalent post in the Jammu and Kashmir Legal (Gazetted) Service for a period of six years who shall be the Secretary of the Commission] [Clause (a) substituted by Act No. VII of 1998, section 3.];(b)such police and investigative staff under an officer not below the rank of the [x x x] [The words 'Deputy' omitted by Act No. XXIII of 1997, section 4.] Inspector General of Police and such other officers and staff as may be necessary for the efficient performance of the functions of the Commission.
