Section 40(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Each standing committee shall consist of not less than five and not more than nine Councillors including the Mayor of the Deputy Mayor, as the case may be, elected by the Councillors of the Municipal Corporation from amongst the elected Councillors:Provided that Social Justice Committee shall include at least one member who may be a woman or a member of a Scheduled Caste or of a Scheduled Tribe.
