Section 131 in The Constitution of Jammu and Kashmir
131. Power to make regulations as to conditions of service of members and staff of the Commission.
- The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may by regulations -(a)determine the number of members of the Commission and their conditions of service; and(b)make provision with respect to the number of members of the staff of the Commission and their conditions of service :Provided that the conditions of service of a member of the Commission shall not be varied to his disadvantage after his appointment.
