Section 4 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
4. Appointment of Chairperson and Members.
- The Government shall, by notification, appoint the Chairperson and other members :Provided that the Chairperson and Members shall be appointed on the recommendation of a three member selection committee constituted by the Government under the Chairmanship of Minister Incharge, Social Welfare Department.
