Section 3(2) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(2)A person shall not be qualified for nomination as a member of the High Court Legal Services Committee unless he is-(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Scheduled Tribes, Women, Children, Rural and Urban Labour ; or.(b)an eminent person in the field of law or public administration ; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.
