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State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir State Forest Corporation Act, 1978

4. Constitution of Corporation.

(1)The Corporation shall comprise-
(a) Minister Incharge Forest Ex Officio Chairman
(b) Minister of State or Deputy Minister of Forests, if any. Ex Officio Vice-Chairman.
(c) Seven members to be appointed by the Government five fromamongst its officers and two from the Legislature as Directors ofthe Corporation[x x x x] [Proviso omitted by XXXIII of 1978, section 2.].
(2)The Government may, by notification in the Government gazette appoint one of the Director as Managing Director of the Corporation.
(3)The Chairman may invite any person having special knowledge and practical experience in matters relating to preservation, supervision and development of forests and better exploitation of forest produce to render advice to the Corporation with regard to any such matters.