Section 22 in The Jammu and Kashmir Representation of the People Act, 1957
22. Qualifications for membership of the Legislative Assembly.
- A person shall not be qualified to be chosen to fill a seat in the Legislative Assembly unless-(a)in the case of a seat reserved for the Scheduled Castes, he is a member of any of those castes and is an elector for any Assembly Constituency in the State; and(b)in the case of any other seat, he is an elector for any Assembly Constituency in the State :[Provided that where on the date of publication of a notification under sub-section (2) of section 27 calling upon certain Assembly Constituencies to elect members the electoral rolls for any other Assembly Constituencies are not prepared and finally published and the [Election Commission] [The proviso inserted by Act XII of 1957 w.e.f. 2-2-1957.] has recommended that such other constituencies may not be called upon by the said notification to elect members, no person who is not an elector for any of the constituencies called upon to elect members by the said notification shall, notwithstanding anything in this section or in any other provision of this Act be qualified to be chosen from any of those constituencies to fill a seat in the Legislative Assembly.]
