Section 3 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
3. Qualifications, experience and the terms and conditions of service of the Protection Officers
(1) A Protection Officer shall be:-(i)an officer of the State Government not below the rank of under-Secretary or of equivalent rank; or(ii)any representative of a non-governmental organization or a representative of the service provider registered under the Act.(2)The Protection Officer appointed under sub-rule (1) shall, as far as possible, be a woman having Masters Degree in Sociology/Social Work/Psychology or Education. Preference shall be given to those who have at least two years experience in domestic violence and other gender related issues.(3)At least one Protection Officer shall be appointed within the territorial jurisdiction of a Judicial Magistrate. The Government may, however, appoint more than one Protection Officers having regard to the area and volume of work involved.(4)The tenure of the Protection Officer shall be three years or till holding of the post whichever be earlier.(5)The Government may give necessary office assistance to the Protection Officer for efficient discharge of his/her functions under the Act and these rules.
