Section 3(2) in The Jammu and Kashmir State Finance Commission Act, 2006
(2)The Commission shall consist of-(a)a Chairperson who shall be an eminent economist with expertise in State finance and planning at regional level; and(b)such other members, not exceeding eight, as the Government may appoint from amongst persons of repute having excelled in administration, spatial/regional planning, policy planning, entrepreneurship, investment, credits and legal or academic fields.
