Section 29 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
29.
(1)There shall be a Recruitment Board for making selection of the person to be appointed to the service of J&K Legal Services Authorities/ Committees(2)The Board shall consist of a Chairman and such number of persons as members as may be prescribed and nominated by the Chief Justice from time to time. Chief Justice may nominate any of the members as its Member-Secretary.(3)Executive Chairman of the State Legal-Services Authority shall be the Ex-officio Chairman of the Board.(4)The Board shall adopt the method for making recruitment from time to time as it may think fit and as may be necessary for each such selection.(5)State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority and Tehsil Legal Services Committee may refer all vacancies to the Board for making recruitment. All appointments to be made by the authority shall be from the merit list prepared by such Board.After clause (5) of Regulation 29, the following shall be added as clause (6).-(6)[ Notwithstanding anything contained in clauses (1) to (5), the posts in the service which are to be filled up by direct recruitment shall be referred to the Jammu and Kashmir Service Selection Board for selection.] [Notification No. 01 of SLSA of 2012 Dated 27-04-2012.]
