Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(1)When the Commission consists of two or more members it may act notwithstanding the absence of the Chairman or any other member or any vacancy among its members:Provided that if the Government notifies the Commission that the services of the Chairman have ceased to be available, the Com­mission shall not act unless a new Chairman is appointed.