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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(1)The Appellate Tribunal shall consist of a Chairperson and at least two other Members of which one shall be a Judicial Member and other shall be an Administrative Member. The Chairperson and the Members of the Appellate Tribunal shall be appointed by the Government on the recommendation of a Search-cum-Selection Committee consisting of the following :-
(a) Chief Secretary Chairperson
(b) Administrative Secretary, Home Department Member
(c) Administrative Secretary, GeneralAdministration Department Member
(d) Administrative Secretary, Department of Law,Justice and Parliamentary Affairs Member