Section 4 in The Jammu and Kashmir Development Act, 1970
4. Members of the Authority.
(1)The Authority shall consist of 9 members including a [Chairman and Vice-Chairman] [The words 'Chairman and Vice-Chairman' substituted by Act X of 1977, Section 2.] all of whom shall be appointed by the Government on such terms and conditions as the Government may specify.(2)The members of the Authority appointed under sub-section (1) shall hold office for such time as the Government may by notification determine.
